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3 paragraphs · 92 words
Ld. Counsel Mr. Harsh Gokhale appearing through VC for the Petitioner submitted that the parties are in talks to enter into a settlement qua the defaulted amount and sought withdrawal of the captioned petition.
Accordingly, at the request of the counsel for the petitioner, the petition is allowed to be dismissed as withdrawn. It is made clear that if the settlement talks do not materialise in a month's time, then the Petitioner would be entitled to move an appropriate application seeking revival of the petition.
Accordingly, the (IB)-287(PB)/2023 stands dismissed as withdrawn.