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Judgment
Per: Dr. Binod Kumar Sinha, Member Technical.
ORDER
The present petition is a Company Petition filed by M/s. BASF India Limited (in short, 'Petitioner/Operational Creditor') against M/s. Krishna Mani Enterprises LLP (in short, 'Respondent/Corporate Debtor') under section 9 of the Insolvency and Bankruptcy Code 2016 (in short, I & B Code 2016) read with Rule 6 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (for brevity, 'IB Rules 2016').
During the hearing held on 30.08.2019, the Petitioner's counsel filed memo dated 28.08.2019 seeking leave of this Adjudicating Authority to withdraw the present petition.
The said joint memo is taken on record which forms part of this order. Permission is granted for withdrawing the instant petition under rule 8 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
In view of the above, CP (IB) No.240/9/HDB/2019 is hereby closed as withdrawn.