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Judgment
4 paragraphs · 119 wordsNew IA/3094/ND/2023
This is an application filed for withdrawal of the Petition. The proxy Counsel for the Operational Creditor is present and submitted that withdrawal application has been filed for seeking withdrawal of the matter as the matter is settled with the Corporate Debtor in all respects. The Ld. Counsel for the Corporate Debtor is also present.
Having heard the submissions made by the proxy Counsel for the Operational Creditor and after considering the prayers made in the application, the present application i.e. IA/3094/ND/2023 stands allowed and IB/93/ND/2023 stands dismissed as withdrawn in terms of Rule 8 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
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