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Judgment
2 paragraphs · 115 wordsIA No.570/2023 And CP(IB) No.62/Chd/HP/2021
This IA No.570/2023 has been filed by the corporate debtor for placing on record the settlement agreement dated 12.02.2023 along with the affidavit of the Authorized Representative. It is stated by the petitioner that in view of the said agreement, he may be permitted to withdraw the present petition and if there is any default in payment of the installment by the respondent, he may be given the liberty to get the petition revived. Keeping, in view the settlement agreement dated 12.02.2023 and the statement of petitioner, the present petition bearing CP(IB) No.62/Chd/HP/2021 is dismissed as withdrawn with liberty aforesaid and IA No. 570/2023 is allowed and disposed of accordingly.