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Judgment
4 paragraphs · 68 words
The Court is convened through Video Conference.
1.
Mr. Harshad Rathod, Ld. Counsel for the Operational Creditor present. Mr. Irfan A. Shaikh, Ld. Counsel for the Corporate Debtor present.
2.
Both Counsel submit that the matter is settled amicably and seek withdrawal of the Petition. Permission granted.
3.
In view of the amicable settlement of the matter, C.P.(IB)/167(MB)/2020 is dismissed as withdrawn. File to be consigned to records.