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Judgment
IA/241/2022: Heard the Ld. Counsel for the Operational Creditor Mr. Tushar Budhiraja as well as the Respondent's Counsel. Ld. Counsel for the Parties submit that the matter has been settled and the amount has already been paid to the Operational Creditor. Ld. Counsel for the Operational Creditor confirms that the amount has been received. By filing this application, the Respondent has prayed to take the settlement agreement on record. The Petitioner's Counsel submits that the Petitioner wishes to withdraw the main application. Considering the submission made on behalf of the Petitioner, we permit the Petitioner to withdraw the main Petition IB-289/ND/2021.
Accordingly, the Petition IB-289/ND/2021 is Dismissed as Withdrawn.
With this, the present IA stands disposed of.