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Judgment
4 paragraphs · 104 words
ORDER
The learned counsel for the Operational Creditor appears and submits that an Application for withdrawal of this application has already been filed, however, the same has not come on record. He further submits that one more date may be granted as the Corporate Debtor has given a post-dated cheques. It is also pleaded that liberty to revive the application may be granted in case settlement fails.
Considering the submissions made at bar, we permit the operational creditor to withdraw this application with the liberty to get this application revived, if the settlement fails.
Accordingly, the main CP is withdrawn and stand disposed off.