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Judgment
1 paragraphs · 73 words
Heard Mr. Harish Agrawal, Adv. appearing for the Petitioner/Operational Creditor and Ms. Vani Vyas, Proxy Counsel appearing for the Respondent/Corporate Debtor. It has been submitted by both the learned counsels that matter has been amicably settled and full and final payment has been paid by the Respondent to the Petitioner. Learned counsel appearing for the Petitioner wants to withdraw this application. Hence, prayer is allowed. CP No. (IB)- 72/9/JPR/2021 is dismissed as withdrawn.