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Judgment
6 paragraphs · 73 words
ORDER
Learned Counsel Mr. S.S. Madhavan for the Applicant is present.
Learned Counsel Mr. M. Raja for the Respondent is present.
Learned Counsel for the Respondent states that in relation to the dues he has settled the property in favour of the Corporate Debtor.
On 18.12.2020, the Petitioner has filed a Memo in the Registry Vide SR No.3907 stating that the matter has been settled.
Hence this IBA/421/2020 is hereby dismissed as settled.