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Judgment
4 paragraphs · 75 wordsThe Court is convened through Video Conference.
1.
Mr. Pravin Desai, Ld. Counsel for the Operational Creditor present. None present for the Corporate Debtor.
2.
Counsel appearing for the Operational Creditor submits that the matter is settled amicably between the parties and the Operational Creditor intends to withdraw the Company Petition. Permission granted.
3.
In view of the settlement as submitted by the Counsel, C.P.(IB)/449(MB)/2021 is dismissed as withdrawn. File to be consigned to records.