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Judgment
ORDER
I.A. 1228/2024
The above application has been filed by Interim Resolution Professional under Section 12A of the IBC, 2016 seeking withdrawal of the CIRP process. We note that Form FA duly signed by the Financial Creditor has been annexed to the Petition as Exhibit -5. Since the COC is not constituted, the approval from the COC is not required.
After hearing the submissions of the applicant and going through the averments, this bench allows the above Application. Accordingly, the above application is allowed and company petition is dismissed as withdrawn. Since the main company petition is dismissed as withdrawn, all consequential I.A’s / M.A.s if any, shall stand disposed of.
File consigned to be record.