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Judgment
4 paragraphs · 84 words
O R D E R
1.
Mr. Sanjeev Singh a/w Ms. Ridhi Pahuja, Ms. Taniya Bansal, Ld. Counsel for the Financial Creditor present. Mr. Naserali Rizvi i/b Dua Associate, Ld. Counsel for the Corporate Debtor present.
2.
Both sides submit that the matter is settled out of court. In view of the settlement of claim, the Financial Creditor intends to withdraw the Petition and seeks leave of the court. Permission granted.
3.
Accordingly, C.P.(IB)/398(MB)/2022 is dismissed as withdrawn. File to be consigned to records.