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Judgment
2 paragraphs · 63 words
ORDER
1.
Ld. Counsel for the Financial Creditor present. Ld. Counsel for the Corporate Debtor present. Consent Terms have been filed in the matter, which is taken on record. CP.3666/2019 is dismissed as withdrawn, in accordance with Consent Terms. Liberty is, however, granted to the Financial Creditor to approach this Tribunal again in case there is any default. File be consigned to records.