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Judgment
2 paragraphs · 64 words
O R D E R
Ld. Counsel Mr. Chiron Singhi for Ld. Counsel Mr. Kumarpal R Chopra for the Petitioner/Operational Creditor present through VC. Ld. Counsel Ms.Kruthi Kalaga for the Petitioner present physically and states that withdrawal memo reporting settlement between the parties is filed. Memo is taken on record. In the light of the memo, the CP is disposed as settled. No costs.