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Judgment
3 paragraphs · 63 words
1.
Heard Shri Angad Varma, learned Counsel appearing for the Petitioner and Ms. Karishma Devaraj, learned Counsel appearing for the Respondent.
2.
When this matter is taken up for hearing, both the parties submit that they wanted to withdraw the instant Company Petition, as the matter has been settled between the parties amicably out of Court.
3.
Hence, C.P.(IB)No.22/BB/2022 is dismissed as withdrawn.