AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 78 words
Counsel for Operational Creditor is connected through video conference. He stated that the matter is settled. He also stated that they are intending to withdraw the matter. Counsel for Operational Creditor informed that he has filed a memo to that extent. Petition is not yet admitted. Therefore, permission can be granted to the Operational Creditor to withdraw the petition under Rule 8 of IBBI (AAA) Rules, 2016. Memo is recorded. Permission is granted. Petition is dismissed as withdrawn.