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Judgment
O R D E R
Learned Counsel Ms. Bharathi, for the counsel on record Mr. Raja Shekar Rao Salvaji, for petitioner present physically. Before we could pronounce the orders learned counsel representing the Operational Creditor present and stated that the parties have settled the dispute between themselves vide deed of settlement on 18.01.2024, and a photocopy of which has been enclosed to this memo and in furtherance of the settlement full payment has been received. A photocopy of the demand draft for a sum of rupees Fifteen Lakhs also been enclosed. A photocopy of the no due certificate issued by the Operational Creditor to the Corporate Debtor also has been enclosed. Thus, submitting learned counsel prayed for leave to withdraw this petition.
Perused the memo. Satisfied with the reasons. Memo is taken on record.
Hence the company petition is dismissed as settled out of Tribunal. No costs.