AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 78 words
ORDER
Mr. Alok Kumar, learned counsel for the petitioner (operational creditor) and Mr P.Nagesh, learned counsel for the respondent (corporate debtor) are present. Learned counsel for the petitioner states that he has instructions from the petitioner to withdraw the present petition as settlement has arrived between the parties. Taking into consideration the said submission made on behalf of the petitioner, this petition stands dismissed as withdrawn. Let the file be consigned to records. Accordingly put up on 30.08.2019.