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Judgment
7 paragraphs · 95 words
IA-3140/2022
The application is filed for the following relief:
“i)The present application be allowed and the Petition against the Corporate Debtor be disposed off as withdrawn,
ii) Such other and further orders as may be deemed fit and proper by this Hon'ble Adjudicating Authority may also be passed.”
Ld. Counsels for the applicant and the Respondent are present.
Ld. Counsel for the applicant seeks to withdraw the Company Petition. Recording the same, the application IA-3140/2022 is allowed and CP(IB)-203(PB)/2022 stands dismissed as withdrawn.
Registry is directed to consign the documents to the record room.