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Judgment
4 paragraphs · 57 words
ORDER
The Court is convened through Video Conference.
1.
Mr. Kunal Kanungo, a/w Mr. Jineshkumar Gandhi i/b Arihant Associates, Ld. Counsel for the Petitioner present.
2.
Counsel for the Petitioner seeks withdrawal of the present petition. In view of the fact that they would prefer for Pre-Packaged Insolvency Resolution Process Petition. Petition is dismissed as not pressed.