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Judgment
4 paragraphs · 56 words
ORDER
Ld. Pr. CA for the Operational Creditor appears. Ld. Counsel for the Corporate Debtor appears.
It is jointly submitted on both sides that the matter was settled out of the Tribunal and the Ld. Pr. CS for the Operational Creditor seeks permission to withdraw the CP.
Permission is granted. CP is disposed of as withdrawn.