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Judgment
1 paragraphs · 74 words
Heard Mr. Kumar Deepraj, Adv. on behalf of the Petitioner/ Operational Creditor and Ms. Akshita Koolwal, Ld. PCS on behalf of Respondent/ Corporate Debtor. Mr. Kumar Deepraj, Adv. for the Petitioner submits that the matter has been settled amicably and he has filed withdrawal application vide Diary No. 1360/2022 dated 04.05.2022. Accordingly, the matter is dismissed as withdrawn with the liberty to seek revival in case of breach of settlement agreement by the CD.