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Judgment
4 paragraphs · 74 words
O R D E R
1.
Mr. Nitish Bangera, Ld. Counsel for the RP present.
2.
Counsel for the RP submits that the matter has been amicably settled between the parties. Nothing survives in this petition. Ld. Counsel appearing for the Operational Creditor seeks leave of the court to withdraw the present petition. Allowed.
3.
In view of the above the C.P. (IB)/460(MB)2023 is dismissed as withdraw. Accordingly, IA-5648(MB)2023 is allowed and disposed of.