AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 55 words
ORDER
Ld. Counsel for the Operational Creditor appears. Nobody appears for the Corporate Debtor.
However, it is submitted on the side of the Operational Creditor that the matter was settled out of the Tribunal and sought permission to withdraw the CP. Permission is granted. CP is disposed of as withdrawn. File is consigned to records.
