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Judgment
4 paragraphs · 128 wordsIA/4446/2023
This is an application filed by the Operational Creditor in terms of Rule 8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority, 2016) Rules read with Rule 11 of the NCLT Rules, 2016 seeking liberty to withdraw IB-64/PB/2023 filed under Section 9 of the IBC.
Heard the Ld. Counsel for the Applicant. Ld. Counsel for the Corporate Debtor is also present. Both the Counsels have submitted that parties have willingly entered into mutual settlement and successfully arrived at an amicable settlement in the matter. In view of this, liberty is granted to the Applicant to withdraw IB-64/PB/2023. IB-64/PB/2023 is dismissed as withdrawn.
All papers may be consigned to record room. Next date of hearing already fixed is now become infructuous and may not be listed again.