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Judgment
1 paragraphs · 64 words
Heard Mr. Anuroop Singhi, Adv. appearing on behalf of the Petitioner/ Operational Creditor and Mr. Prateek Kedawat, Adv. appearing on behalf of the Respondent/ Corporate Debtor. It has been submitted by the learned counsel for the Petitioner that agreed amount has been received by the Respondent and he wishes to withdraw the present petition. Permission granted. CP No. (IB)- 294/9/JPR/2019 is dismissed as withdrawn.