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Judgment
5 paragraphs · 105 wordsL ANo. 4l2lJPR/2022:
Heard Ms. Charu Sangwan, Adv. for the Petitioner/ Operational Creditor.Mr. sandeep Taneja, Adv. for the Respondent/ corporate Debtor.
An application for withdrawal of petition filed under Section 9 of IBC, 2016 has been filed by the IWs Interarch Building Products Pvt. Ltd. It has been submitted that matter has been settled between the parties and according to the settlement agreement, the petitioner seeks withdrawal of the petition. Permission granted.. IA is allowed and CP No. (IB)- l98l9lJPW202O is dismissed as withdrawn.
CP No. (IB)- 198/9/JPR/2020:
In view of the order passed in IA No. 412IJPR/2022, the instant CP is dismissed as withdrawn.
