AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 91 words
IA No. 187/23 And CP(IB) No. 132/Chd/Hry/2020'
Heard on IA No. 187/2023, which has been filed for withdrawal of present petition being CP(IB) No. 132/Chd/Hry/2020 on the ground that the matter has been settled between the parties and full and final payment of Rs. 40 lakhs have been received by the petitioner and on instructions he wants to withdraw the present petition. Keeping in view the statement made by learned counsel for the petitioner, IA No. 187/2023 is allowed and disposed of accordingly.
Consequently, CP(IB) No. 132/Chd/Hry/2020 is dismissed as withdrawn.