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Judgment
3 paragraphs · 64 words
O R D E R
1.
Ld. Counsel for the Operational Creditor present. No representation on behalf of the Corporate Debtor.
2.
Counsel for the Operational Creditor has circulated a praecipe seeking to withdraw the present Company Petition on the ground of settlement of the claim between the parties. Praecipe is taken on record. C.P.(IB)-3724(MB)/2019 is dismissed as withdrawn. File be consigned to records.