AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 51 words
ORDER
CA-345/2019, it is submitted by the ld. Counsel for the Operational Creditor that the claim has been settled in full and final satisfaction. In view of the same, nothing further survives. He therefore has instructions to withdraw the present petition. Dismissed as Withdrawn.
File be consigned to the record room.