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Judgment
This Appeal has been filed against the order dated 07.09.2022 by which the Adjudicating Authority has allowed 12A application of the Resolution Professional allowing withdrawal of the CIRP.
This Appeal was filed by the Financial Creditors – Homebuyers which was entertained by this Tribunal on 24.04.2023. An I.A. No. 3040 of 2023 has been filed by the Appellants praying for withdrawal of the Appeal. An I.A. No. 1143 of 2022 has been filed by one Bharti Goyal, another Financial Creditor praying for impleadment.
In I.A. No. 1143 of 2022, we have heard learned counsel for the Applicant and permit the Applicant to intervene.
The Appellant himself having filed I.A. No. 3040 of 2023 praying for withdrawal of the Appeal, we permit the Appellant to withdraw the Appeal. I.A.No. 3040 of 2023 is allowed.
Insofar as, Applicant in I.A. No. 1143 of 2022, we observe that it shall be open for the Applicant to take such remedy as available in law.
With observations aforesaid, we permit the Appeal to be withdrawn. Appeal is dismissed as withdrawn.