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Judgment
5 paragraphs · 81 words
ORDER
Learned Counsel Ms. Natasha Shah appeared for the Operational Creditor.
Learned PCS Mr. Kunjal Dalal appeared for the Corporate Debtor.
Learned Counsel for the Operational Creditor submits that Operational Creditor does not wish to proceed with the matter and seeking permission to withdraw the matter.
Heard Learned Counsel for the Operational Creditor. We allow Operational Creditor to withdraw the application under Rule 8 of (Application to Adjudicating Authority) Rules, 2016. Accordingly, CP(IB) 283 of 2019 stands disposed of as withdrawn.