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Judgment
5 paragraphs · 57 words
ORDER
Ld. Counsel for the Operational Creditor appears. Ld. Counsel for the Corporate Debtor appears.
It is jointly submitted that the matter was settled out of the Tribunal and the Ld. Counsel appearing for the Operational Creditor sought permission to withdraw the C.P.
Permission is granted. C.P. is disposed of as withdrawn.
File is consigned to record.