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Judgment
4 paragraphs · 51 words
ORDER
1.
Learned Counsel for the parties present.
2.
Learned Counsel for the Operational Creditor filed a Memo to Withdraw the present Petition on the ground of full and final settlement of the claims. Withdrawal memo is taken on record.
3.
C.P.(IB)-58(MB)/2020 is Dismissed as Withdrawn. File be consigned to records
