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Judgment
1 paragraphs · 65 words
Mr. Y. Suryanarayana, Learned Counsel for Applicant appeared in person and submitted that a Memo has been filed on behalf of the Petitioner seeking withdrawal of the Company Petition. Perused the Memo. Memo recorded. In the light of the Memo, nothing survives in the matter. Hence, CP No.IB/154/2021 is dismissed as withdrawn with liberty in case there is a breach of settlement terms. No costs.