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Judgment
6 paragraphs · 76 words
ORDER
1.
Ms. Riddhi Wagle, Advocate i/b Mr. Vishal Shriya, Advocate appeared for the Petitioner.
2.
Learned Counsel for the Financial Creditor submits that debt has been settled and the consent terms dated 25.02.2024 have been executed, which has been placed on record by the Counsel for the Corporate Debtor.
3.
In view thereof, C.P.(IB)762/2023 is dismissed as withdrawn.
4.
Any pending IAs’/MAs’, if any shall become infructuous.
5.
File be closed and consigned to record.