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Judgment
3 paragraphs · 76 words
ORDER
In compliance of vide order dated 12.01.2024 the Applicant/Operational Creditor has filed the present application seeking withdrawal of the main matter.
Heard the submissions made by Ld. Counsel for the Applicant. We have perused the application. Since the parties have settled the matter by way of settlement agreement dated 28.12.2023. We grant leave to the Applicant to withdraw the present matter filed under Section 9 IBC. Accordingly, IB/19/ND/2024 is dismissed as withdrawn. IA/483/2024 is allowed.