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Judgment
2 paragraphs · 91 words
In view of the letter dated 02.11.2022 submitted by The Company Law Tribunal Bar Association, the advocates have abstained from court work today.
It is stated by learned counsel for the petitioner/ operational creditor that the matter has been settled and the total amount as per settlement has been received by the petitioner/ operational creditor and on instructions, he may be permitted to withdraw the present petition. In view of the submissions made by the learned counsel for the petitioner, the present petition bearing CP(IB) No. 293/Chd/Pb/2019 is dismissed as withdrawn.