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The Mathworks Inc., ... v. Mathworks India Priv...
Karnataka High Court
Feb 25, 2012
ORDER
Counsel on both sides have filed a joint memo on behalf of the petitioners and respondent stating that the petitioners' dues have been settled fully and finally and that the petitioners may be permitted to withdraw the petition.
2. Joint memo is taken on record. In view of the out of court settlement between the parties, the company petition is dismissed as withdrawn.
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