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Judgment
2 paragraphs · 78 words
Learned Counsel for Operational Creditor appeared via video conference.
Withdrawal Memo dated 04.07.2022 has been filed by the Operational Creditor with a prayer to permit the Operational Creditor to withdraw the Company Petition. Having heard the submissions and having seen the Memo for Withdrawal of Petition, permission is granted to withdraw the petition in terms of Rule 8 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016. Hence, CP (IB) 238/9/HDB/2021 is disposed of as withdrawn.