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Judgment
5 paragraphs · 61 words
ORDER
1.
Ld. Counsel on both sides present.
2.
It is stated by Ld. Counsel appearing for Operational Creditor that the matter has been settled between the parties. In view of this position, Ld. Counsel appearing for Operational Creditor upon instructions seeks to withdraw this petition.
3.
This petition is accordingly dismissed as withdrawn.
4.
File be consigned to the records.