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Judgment
ORDER
Counsel for the parties are present. It is represented by Counsel for the parties that the parties are choosing to settle the matter by way of settlement amicably arrived at on 04.12.2019 and in terms of such settlement Learned Counsel for the Petitioner seeks to withdraw this Petition with the liberty to approach this Tribunal, in case of any failure on the part of the Corporate Debtor in adhering to the terms of the settlement as arrived at between the parties on 04.12.2019, as represented by Learned Counsel for the Petitioner. Taking into consideration the representation of Counsel for both the parties and Rule 8 of I&B (Application to Adjudicating Authority) Rules, 2016, this Petition stands dismissed as withdrawn. Files to records. However, liberty is given to the Petitioner to file a fresh petition, if the Corporate Debtor fails to adhere to pay the balance claim amount as settlement arrived at. Files to records.