AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 100 words
O R D E R
1.
Ld. Counsel for the Financial Creditor present. Ld. Authorised Representative for the Corporate Debtor present.
2.
This matter was not on Board today. It was taken up on Board after being mentioned by the Ld. Counsel and Ld. Authorised Representative for the parties.
3.
Ld. Counsel for the Financial Creditor submits that in pursuance of the order dated 16/04/2021, the matter has been amicably settled between the parties and, therefore, she seeks leave to withdraw the present petition. Recording her submissions, the CP(IB) No.456(KB)2019 is dismissed as withdrawn.
4.
File be consigned to records.