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Judgment
2 paragraphs · 60 words
ORDER
Ld. Counsel appears for the operational creditor. Ld. IRP appears. IRP submits that parties have settled the dispute and accordingly, CoC in their meeting dated 24.08.2019 passed a resolution for withdrawing this matter by 100% votes. Hence, we allow this application and main CP stands disposed off being withdrawn under section 12A of IBC. to 29.10.2019 for further consideration.