IA No. 2641/2023
This application has been filed by the applicant for rectification of order dated 04.10.2023 passed by this Bench, vide which, CP (IB) No.
43(CH)/2021 was dismissed as withdrawn simpliciter. In the present application, it is stated by learned counsel for the applicant that the liberty may be
granted to the applicant to get the main petition revived in case, there is any default in payment as per the settlement.
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Keeping in view the facts and circumstances mentioned in the application, IA No. 2641/2023 is allowed and stands disposed of accordingly.
