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Judgment
3 paragraphs · 95 wordsLd. Counsel for both parties appeared and stated that the matter has now been resolved after the initiation of proceedings before the NCLT. The parties have entered into a settlement agreement and they have shared the same through e-mail. Ld. Counsel for the Petitioner also made an endorsement in the chat box which is extracted below:
“As per the email dated 20.02.2024, the Petitioner has instructed the counsels to withdraw the instant Petition in view of the settlement that has been reached between the parties.”
Accordingly, the TP (Co. Act.)- 15(PB)/2024 stands dismissed as settled.