AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 63 words
O R D E R
1.
Ld. Counsel on both sides present.
2.
IA(IBC)/634(KB)2022 – This IA is not on Board today. Upon mentioning, the IA is taken on Board. By this IA Operational Creditor seeks permission to withdraw the main C.P. Permission is granted. CP(IB)/20(KB)2021 is disposed of as withdrawn. IA also stands disposed of.
3.
File be consigned to the records.