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Judgment
4 paragraphs · 68 words
ORDER
Adv. Aarti Sonawane, counsel appearing for the Financial Creditor is present through virtual hearing.
Counsel appearing for the Financial Creditor filed withdrawal memo stating that the matter has been settled between the parties through One Time Settlement vide settlement agreement dated 15.02.2023 and requested for withdrawal of the main company petition.
Accordingly, the above company petition is disposed of as withdrawn taking the withdrawal memo on record.