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IA No. 494/JPR/2022:
Heard Ms. Anubha Singh, Adv. for the Petitioner/ Financial Creditor. No one appears on behalf of the Respondent/ Corporate Debtor.
This application has been filed under Rule 8 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 read with Rule 11 of the NCLT Rules, 2016 seeking withdrawal of the Petition filed under Section 7 of the IBC, 2016. Permission granted. IA is allowed and CP No. (IB)- 41/7/JPR/2022 is dismissed as withdrawn.
CP No. (IB)- 41/7/JPR/2022:
In view of the order passed in IA No. 494/JPR/2022, the CP is dismissed as withdrawn.