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Judgment
3 paragraphs · 68 words
O R D E R
1.
Ld. Counsel for the Operational Creditor present. No representation for the Corporate Debtor.
2.
Consent Terms have been filed in the matter, which are taken on record. C.P.(IB)-2274(MB)/2019 is dismissed as withdrawn in accordance with the Consent Terms. Liberty is, however, granted to the Operational Creditor to approach this Tribunal again in case there is any default. File be consigned to records.