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Judgment
4 paragraphs · 69 words
1.
At the outset, learned Senior Counsel for the Petitioners seeks leave to withdraw the post-award Section 9 petition to raise its claim before the Resolution Professional as the Respondent is under the Corporate Insolvency Resolution Process.
2.
The Resolution Professional is directed to consider the claim of the Petitioners in accordance with law.
3.
Leave and liberty is granted as aforesaid.
4.
The petition is dismissed as withdrawn.