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Judgment
4 paragraphs · 97 words
ORDER
The matter is taken up on VC. Mr. Anand Prabhawalkar, Counsel for the Petitioner and Ms. Siddhi Vora, Counsel for the Respondent are present. The mentioning praecipe as filed by the Counsel for the Petitioner is taken on record. Heard and allowed.
It is submitted by both sides that the matter has been amicably settled between the parties and seeks for the withdrawal of this Company Petition. Counsel for the Petitioner has filed Affidavit for withdrawal of this Company Petition.
Accordingly, the Company Petition bearing C.P. (IB) No. 1230 of 2019 is dismissed as not pressed.