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Judgment
4 paragraphs · 89 words1.
CP (IB) No. 186/C812020, after extensive hearings spread over 3 days, the parties have arrived at settlement, which has culminated in an
agreement dated 14.07 .2021. The settlement agreement is taken on record and shall form part of the Order.
2.
CP (IB) l86lcBl2020 is dismissed as withdrawn in accordance with the settlement agreement. Liberty, is, however, granted to the Operational
Creditor to revive the Company Petition at the stage at which it was teft off, in there is any default on the part of the Corporate Debtor.