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Judgment
4 paragraphs · 84 words
ORDER
1.
No representation on the side of the Petitioner. Mr. Amey Hadwale, counsel for the Corporate Debtor is present. However, the parties have failed to appear before this Bench on 03.02.2022.
2.
The counsel for the Corporate Debtor pointed out that they have filed consent terms and have submitted the consent terms with the court on 02.12.2021 and seeks for withdrawal of the Company Petition. Consent terms taken on record.
3.
In view of the consent terms, the Petition dismissed as not pressed.