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Judgment
4 paragraphs · 58 words
O R D E R
1.
Ld. Counsel for the Operational Creditor appeared. No one appeared on the side of the Corporate Debtor.
2.
Ld. Counsel for the Operational Creditor submits that the matter has been settled out of the Tribunal and seeks permission to withdraw the CP.
3.
Permission is granted. CP is disposed of as withdrawn.