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Judgment
2 paragraphs · 69 words
Learned Counsel Mr. G. Bhupesh and Learned Counsel Mr. B. Nitish for corporate debtor(vc) are present.
A memo is filed by operational creditor signed by counsel as well as party for withdrawal of the company petition and the same is recorded. In the light of the memo, nothing survives in this matter. Hence, Company Petition IB/187/2021 is disposed of as settled out of the tribunal with no costs order.