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Judgment
3 paragraphs · 98 words
The name of the Learned Counsel Mr. Masoom K Shah as intervener wrongly mentioned in the cause list stands removed.
Learned Counsel for the Operational Creditor submits that the matter is settled and a settlement memo is filed on record. Hence, he seeks permission to withdraw the matter.
Since the parties have settled the matter, permission to withdraw the matter is granted. Accordingly, the matter stands withdrawn and disposed of with liberty to get it revived in case the settlement fails. Any other lAs pending in this application for setting aside the ex-parte order also stand disposed of.