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Judgment
CA No. 330/2019 is filed by Operational Creditor for revival of the IB applications 1279/ND/2018. The learned Company Secretary states that after filing of this application, the parties have amicably settled the matter and the claim amount is received by the applicant and accordingly additional document in CA No. 330/2019 are filed which is the withdrawal consent given by the Director of the Operational Creditor. The corresponding Board Resolution authorising the Director Mr. Kamal Kumar Arora to consent is annexed with the main application. Learned Company Secretary, states that in view of claim amount received there is no need to revive IB application and prays for withdrawal the application deserves to be allowed. The Authorised Representative Mr. Manish Kumar is present. Application CA No. 330/2019 is allowed to be withdrawn. CA No. 330/2019 is disposed of in terms of the above order.