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Judgment
5 paragraphs · 103 wordsHeard the submissions made by the Learned Counsel appearing for the Applicant as well as Learned Counsel appearing for the Corporate Debtor. It is submitted by both the parties that the parties have entered into a settlement.
Keeping in view the submissions made by both the parties that settlement has been arrived at between the parties, the present petition is dismissed.
The parties are directed to place on record a copy of the settlement agreement along with an affidavit within one week.
Subject to the above, IB-523(ND)/2020 is dismissed as withdrawn.
The case papers and folders may be consigned to the record room.