AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 101 words
IA-1467/2024:-
This is an application filed by the Financial Creditor under Rule 11 of NCLT Rules, 2016 seeking liberty to withdraw the application filed under Section 95 of the IBC i.e. IB-137/ND/2023.
Heard Ld. Counsel for the Applicant who submitted that the matter has been settled and they want to withdraw the present Section 95 application. Liberty is granted to the Applicant to withdraw the application i.e. IB137/ND/2023 and the same is dismissed as withdrawn. With these observations, the present IA is disposed off and consequentially, other IAs, if any are pending become infructuous and the same is dismissed being infructuous.