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Judgment
2 paragraphs · 86 words
IA No. 1072/2022 and CP (IB) No. 34/Chd/Chd/2020
IA No. 1072/2022 has been filed by the Operational Creditor to place on record the settlement vide email Annexure-A4, filed with the present application. It is stated by learned counsel for the petitioner that on instructions, he wants to withdraw the present petition. Keeping in view the statement made by learned counsel for the applicant/petitioner, IA No. 1072/2022 is allowed and consequently, the main CP No. 34/Chd/Chd/2020 is dismissed as withdrawn. Thus, IA No. 1072/2022 is disposed off.