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Judgment
4 paragraphs · 133 wordsIA(I.B.C)/953(CH)2024, CP (IB) No. 23/Chd/Pb/2021
Heard the submissions made by the learned counsel for the PetitionerFinancial Creditor as well as the learned counsel for the Respondent-Corporate Debtor. In this matter arguments are already heard and CP (IB) No. 23/Chd/Pb/2021 is reserved. The counsels have now come with an application seeking withdrawal of the matter.
Having heard the submissions made by the learned counsel for the Petitioner-Financial Creditor as well as the learned counsel for the RespondentCorporate Debtor. The present application bearing IA(I.B.C)/953(CH)2024 is allowed and CP (IB) No. 23/Chd/Pb/2021 is dismissed as withdrawn. The case folders and connected papers may be consigned to the record room.
In view of this development no order will be passed although order is reserved as both the counsels have confirmed that the parties amicably resolve the matter.