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Judgment
5 paragraphs · 147 wordsNew 1A-4628/2021:-
This is an application under Rule 8 Read with Rule 6 of the IBC, 2016 on behalf of the Operational Creditor for withdrawal of the present application filed under Section 9 of IBC, 2016 along with supporting affidavit.
Counsel for the Operational Creditor is present. Through the prayer in this application, he seeks to withdraw the caption petition i.e., IB-349/ND/2018 filed under Section 9 of IBC, 2016. Heard the Counsel for the Operational Creditor and perused the paper book along with settlement agreement entered into between the parties.
In view of full and final settlement agreement submitted by the Counsel for the Operational Creditor, the present application is allowed in terms of Rule 8 and Read with Rule 6 of the IBC, 2016 and the main matter i.e., IB-349(ND)/2018 is dismissed as withdrawn.
The case folders and papers may be consigned to the record room.