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Judgment
2 paragraphs · 92 words
IA No. 137 of 2021 is filed under Section 12A of the Insolvency and Bankruptcy Code, 2016 by IRP for withdrawal of this application. We heard learned counsel. At Annexure C Page No. 12 email received by the IRP from the Operational Creditor is produced stating that it has received the amount claimed and instructed to withdraw the matter. Accordingly, permission for withdrawal is granted.
Corporate Debtor stands release from all rigours of law. Hence, IA No. 137 of 2021 is withdrawn and stands disposed of. Main CP is also disposed of.