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Judgment
2 paragraphs · 69 words
ORDER
The matter is taken up through Virtual Hearing (VC). Counsel appearing for the operational creditor submits that she has instruction to withdraw C.P.(IB)-288(MB)/2022. She further states that matter has been settled between the parties and she is not interested to peruse or to contest the matter. However, in view of submissions made above C.P. (IB) 288(MB)/2022 is closed and disposed of accordingly. File be consigned to record room.