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Judgment
4 paragraphs · 96 words
The present application has been filed under Section 7 of IBC, 2016 for initiation of CIRP against corporate debtor.
It is stated by learned counsel for petitioner that respondent/Corporate Debtor has already been admitted into CIRP process v.o.d. 18.04.2022 passed in CP NO. 218/ALD/2019.
It is further stated by learned counsel for the petitioner that he may be allowed to withdraw the present petition with a liberty to file the claim before the Resolution Professional.
Keeping in view, the statement of the learned counsel for petitioner, the present petition is dismissed as withdrawn with liberty aforesaid.