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Judgment
O R D E R
Mr. Pallav Mongia a/w Mr. Shreyas Srivastava and Mr. Tushar Srivastava, Ld. Counsel for the Operational Creditor present.
IA-2924/2021 has been filed by the Operational Creditor along with the settlement agreement duly signed by both the parties. While hearing the IA on 14.02.2022, the Counsel for the Corporate Debtor had submitted that they will make full and final payment latest by 28.02.2022.
The Counsel for the Operational Creditor today submits that the matter is fully settled between the parties and nothing remains. Hence, seeks withdrawal of the Petition. Allowed. Based on the submission made by the Counsel for the Operational Creditor that the matter is fully settled between the parties and sought for withdrawal of the petition, IA-2924/2021 is disposed of and C.P.(IB)/780(MB)/2021 is dismissed as withdrawn. File to be consigned to records.