JUDGEMENT
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(1.) Ca No.13/PB/2017
This is an application with a prayer for withdrawal of the CP No. 74(ND)/2013 on the ground that a memorandum of the settlement has been executed between the parties on 09.01.2017 (Al). The application is duly supported by the affidavit of Shri Vijay Kumar Agarwal, the sole petitioner and Director/ Shareholder in respondent 1 company.
(2.) Notice of the application.
(3.) Learned counsel for the respondents - non applicant accepts notice and has conceded the factum of memorandum of settlement which has been duly signed by Respondents as well on 09.01.2017. Learned counsel have identified the signature of the respective parties on the memorandum of settlement.;
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