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Judgment
5 paragraphs · 94 words
It is stated by learned counsel for respondent-corporate debtor that CIRP proceedings have already been initiated against the respondent-corporate
debtor, vide order dated 12.01.2022 passed by this Bench in CP(IB) No. 588/Chd/HP/2019, titled as BMSS Steel Industries Pvt. Ltd. Vs. Forge India
Pvt. Ltd. In view of the same, it is stated by learned counsel for petitioner that he wants to withdraw the present petition to file his claim before the
Interim Resolution Professional/Resolution Professional. Keeping in view the facts and circumstances, the present petition is dismissed as withdrawn
with the liberty aforesaid. Â