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Judgment
1 paragraphs · 71 words
Counsel for both the sides are present and placed on record Memorandum of understanding dated 17.12.2019 which records the terms and conditions of the settlement. In the light of the MoU, the petition stands disposed of. The MoU shall form part of this order. However liberty is granted to the Operational Creditor to revive the main petition in case of breach of the conditions of the MoU by the Corporate Debtor.