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Judgment
5 paragraphs · 66 words
ORDER
The Court is convened through Video Conference.
1.
Mr. Vedchetan Patil, Ld. Counsel for the Operational Creditor present.
Mr. Abhishek Nikharge, Ld. Counsel for the Corporate Debtor present.
2.
Both sides submit that the matter has been amicably settled between the parties and hence, he seeks leave of the Court and withdrawal of the present Company Petition. The C.P. (IB)/1478(MB)2020 is dismissed as not pressed.