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Judgment
2 paragraphs · 95 words
Copy of the settlement agreement dated 29.10.2022 has been filed vide Diary No. 355/01 dated 22.11.2022. The same is taken on record. Vakalatnama has been filed by learned counsel for the petitioner/ operational creditor vide Diary No. 355/2 dated 25.11.2022. The same is also taken on record.
It is stated by learned counsel for the petitioner that on the basis of settlement deed dated 29.10.2022, she may be permitted to withdraw the present petition on instructions. Keeping in view the statement made by learned counsel for the petitioner the present petition is dismissed as withdrawn