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Judgment
2 paragraphs · 84 words
Learned counsel Mr. Athul M V appears for the applicant. This is an application filed to dispose of the Company Petition numbered as CP(IBC)/01/KOB/2023, as settled in terms of Annexure A1 settlement agreement dated 3/7/2023. In view of the submissions made by the learned counsel for the applicant, this application is allowed. Accordingly, CP(IBC)/01/KOB/2023 is disposed of as settled out of court.
In view of the order passed today in IA(IBC)/270/KOB/2023, CP(IBC)/01/KOB/2023 is disposed of as settled out of court. No liberty is granted.