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Judgment
3 paragraphs · 84 words
Since it is an old case, listed under priority category today. When this CP is taken up for hearing, Shri Ashish Aggarwal, learned counsel for the petitioner, on instructions submits that the matter has been settled between the parties and hence, may be dismissed as withdrawn.
2.
Learned Senior Counsel for the respondent-corporate debtor also confirms the said fact.
3.
In the circumstances and in view of the submissions made by the counsel appearing for both the sides, the CP is dismissed as withdrawn.