AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 92 words
IA-2775/2022: By filing this IA, the Applicant has prayed for withdrawal of the Company Petition (IB)-364(ND)2021.
Heard the Ld. Counsel appearing for the Applicant as well as the Respondent/Corporate Debtor. Ld. Counsel appearing for the parties submitted that the matter has been settled and the Form FA has already been filed by the Applicant/Operational Creditor, placed at page no. 23 of the Application. Considering the submissions, we permit the Applicant to withdraw the main application.
Accordingly, the Company Petition (IB)-364(ND)2021 is Dismissed as withdrawn.
With this, the present IA stands disposed of.