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Judgment
6 paragraphs · 73 words
ORDER
Learned Counsel for the financial creditor Shri Shabbeer Ahmed, and proxy counsel for corporate debtor Ms.Amrutha, on behalf of Rubaina is present.
Both counsels submitted that matter has been settled.
Learned Counsel for financial creditor has submitted that he has been instructed by the financial creditor to withdraw the company application.
In view of Submission that financial creditor is withdrawing the Company petition.
Company Petition is disposed of as withdrawn. No costs.