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Judgment
2 paragraphs · 64 words
The counsel for the RP submits that in view of the fact that no CoC was formed and in view of the communication dated 22.08.2023 between the RP and the Operational Creditor stating therein that the parties have already settled the matter, the withdrawal of CIRP may be allowed.
I.A. is allowed as prayed for and the Company Petition is disposed of as such.