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Judgment
2 paragraphs · 59 words
ORDER
Adv. Geeta Lundwani appeared for the Petitioner is present through virtual hearing. None appeared for the Corporate Debtor. Counsel appearing for the Petitioner sought oral permission of this Bench to withdraw the above Company Petition as the matter has been settled between the parties. Permission is granted and accordingly, CP 148 of 2021 is disposed of as withdrawn.