JUDGEMENT
M.M. Kumar, member -
(1.) Learned Counsel for the petitioner applies for withdrawal of the petition, which is acceptable under Rule 8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) There is a Memorandum of Settlement executed between the parties.
(3.) Accordingly, we dismiss the petition as withdrawn.;
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