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Judgment
1 paragraphs · 59 words
Heard Mr. Jatin Chawla, Adv. appearing on behalf of the Petitioner/ Operational Creditor. It is submitted that the matter has been amicably settled between the parties and an IA No. 481/JPR/2023 has been filed for withdrawal of the present petition. In view of the settlement agreement, permission for withdrawal is granted. CP No. (IB)- 91/9/JPR/2020 is dismissed as withdrawn.