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Judgment
3 paragraphs · 61 words
O R D E R
1.
Ld. Counsel for the parties present.
2.
Consent Terms are filed in the matter, which have been taken on record. C.P.(IB)-2001(MB)/2019 is dismissed as withdrawn in accordance with the Consent Terms. Liberty is, however, granted to the Opeational Creditor to approach this Tribunal again in case there is any default. File be consigned to records.