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Judgment
IA No. 1046/2024 In CP(IB) No. 211/Chd/Hry /2023
Affidavit of service has been filed vide Diary No. 02651/1 dated 28.03.2024. The same is taken on record.
IA No. 1046/2024 has been filed by learned counsel for the respondent/ personal guarantor under Section 60(5) of the Code for disposal of the main petition i.e. CP(IB) No. 211/Chd/Hry /2023. It is stated by leaned counsel for the respondent/personal guarantor that the entire amount has been paid to the bank and this fact is verified by learned counsel for the petitioner and so stated by the RP. Keeping in view the facts and circumstances of the case, IA No. 1046/2024 is allowed and disposed of accordingly.
It is stated by learned proxy counsel for the petitioner that on instructions, he may be permitted to withdraw the present petition. Keeping in view of the statement made by learned proxy counsel for the petitioner, the present petition bearing CP(IB) No. 211/Chd/Hry /2023 is dismissed as withdrawn.
Files be consigned to the record room.