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Judgment
2 paragraphs · 112 words
The Counsel for the Operational Creditor has filed memo along with settlement deed for withdrawal of the Petition seeking permission to withdraw the Company Petition without prejudice and he also seeks the Tribunal to keep his liberties available to seek recourse to redress his grievances as per law, in respect of the debt which is subject of this Petition. Hence, the memo is taken on record and permission to withdraw the petition is granted with liberty to invoke the provisions of law as available to the Operational Creditor in respect of the debt which is the subject matter of this Petition.
Accordingly, CP (TB) No.95/9/AMR/2020 is dismissed as withdrawn. Hence, this order.