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Judgment
5 paragraphs · 86 words
IA No. 165/JPR/2021:-
This application has been filed by the Applicant seeking to withdraw the CP. It is submitted that the one tirne settlement proposal of the Respondent /
Corporate Debtor has been sanctioned by the Petitioner bank and the Respondent bank has repaid the entire debt and the bank has issued no dues
certification to this effect also. In the circumstances, and in view of the settlement of the debt, IA No"" l65lJPN2021 is allowed and accordingly, CP
No. (IB)- 32Il71JPR/2019 is dismissed as withdrawn.