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Judgment
2 paragraphs · 77 words
1.
Mr. Yashodhan Divekara/w Mr. Rohan Kanande, Ld. Counsel for the Financial Creditor present. Mr. Aniruth G. Purusothmanan, Ld. Counsel for the Corporate Debtor present.
2.
Ld. Counsel for the Corporate Debtor submits that debt amount has been fully paid by the Corporate Debtor to the Financial Creditor and both the parties have filed consent terms before this Bench. Accordingly, C.P. (IB)/1251(MB)2020 is dismissed as settled and consequently, the Corporate Debtor is taken out of the CIRP.