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Judgment
2 paragraphs · 66 words
Shri Saini Keshava Rao, learned counsel for the Operational Creditor appeared through videoconference. Shri Y. Suryanarayana, learned counsel appeared for the Corporate Debtor in person. Heard both of them. Default committed in complying with the terms of earlier settlement is not in dispute. IA (IBC) No.189 of 2022 is allowed. CP (IB) No.331/9/HDB/2020 is restored.
For reporting settlement or for orders, list the matter on 25.04.2022.