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Judgment
1 paragraphs · 87 words
The present application has been filed under Section 12A of the Code read with Regulation 30 A (1)(b) of the CIRP Regulation for withdrawal of the main petition i.e. CP(IB) No. 400/Chd/Pb/2018 in pursuance to a resolution passed with 100% voting share by the CoC in its second meeting held on 03.03.2023. The fee of the Resolution Professional is stated to be paid. Keeping in view the facts and circumstances mentioned in the application, IA No. 676/2023 is allowed and CP(IB) No. 400/Chd/Pb/2018 stands dismissed as withdrawn.