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Judgment
Ld. Counsel for the Applicant is present. The present Application is filed for withdrawal of the main Company Petition bearing C.P. (IB) 1287/2021. Record reveals that the matter was listed on board on 22.12.2022, on which date Ld. Counsel for the Financial Creditor on instruction made a statement across the bar that the Financial Creditor is no more interested to continue the pleadings in the main Company Petition bearing C.P. (IB) No.1287/2021. Having considered the submissions of the Ld. Counsel for the Financial Creditor and also considering that the Corporate Debtor has no objection for unconditional withdrawal of the Main Company Petition, the main Company Petition bearing C.P. (IB) No.1287/2021 was allowed to be withdrawn and also directed to the Registry not to number and list the Interlocutory Application which is filed for withdrawal of the Main Company Petition. In that view of the matter, the present Interlocutory Application bearing I.A. No. 3922/2022 rendered infructuous. Hence, the same is disposed of. File be consigned to record.