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Judgment
Application filed by Operational Creditor seeking withdrawal of IB application filed under Section 9 of the Code. Learned Counsel for the Operational Creditor states that parties have amicably settled the matter and have duly executed Memorandum of Settlement dated 18.09.2021, copy of which is placed on record. The Memorandum of Settlement is taken on record. Learned Counsel for RP states that no CIRP cost including the IRP fees is pending. Hence, IRP gives consent for allowing this application. It is further stated by the Learned Counsel for the IRP that CoC is not formed. Considering the submissions made and documents placed on record, we allow the application thereby IB-351/PB/2017 stands withdrawn and disposed of.