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Judgment
Vakalatnama has been filed by learned counsel for the petitioner/operational creditor vide Diary No. 00517/5 dated 27.02.2023. The same is taken on record. It is stated by learned counsel for the petitioner that he has received the entire amount claimed in the present petition, however, the interest component which is not claimed in the present petition is still pending qua the respondent/ corporate debtor and on instructions she may be permitted to withdraw the present petition with liberty to seek appropriate remedy in accordance with law including the Law of Limitation for recovery of the said interest component. Keeping in view the statement of learned counsel for the petitioner, the present petition is dismissed as withdrawn with liberty aforesaid.