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Judgment
3 paragraphs · 61 words
ORDER
1.
Ld. Counsel for the Petitioner present. Mr. Utkarsh Mankle on behalf of Crawford Bayley & Co. for Corporate Debtor appears. They submit that this matter has been settled out of court.
2.
Upon endorsement made to this effect on the Petition by the Counsel for the Operational Creditor and Corporate Debtor, this matter [CP(IB)-2996(MB)/2018] is hereby dismissed as withdrawn.