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Judgment
4 paragraphs · 69 words
ORDER
1.
The counsels from both sides are present and mentions that the matter has been amicably settled between the parties and the consent terms have been drawn on 04.03.2022. The counsel for the Petitioner has also filed withdrawal memo.
2.
In view of the consent terms and the withdrawal memo, the Petition seeks for withdrawal of the Company Petition.
3.
Accordingly, the Petition is dismissed as not pressed.