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Judgment
3 paragraphs · 94 words
ORDER
Learned Counsel for the applicant states that parties have amicably settled the matter, and withdrawal pursis is filed for seeking withdrawal of the CP (IB) 53 of 2021. The corporate debtor also has separately filed a pursis annexing all the documents of settlement along with the copies of Demand Draft by way of which the payment has been made, and the same is taken on record. Considering the settlement and application by both the sides, this application is allowed to be withdrawn.
Accordingly, CP (IB) 53 of 2021 is withdrawn and disposed of.