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Judgment
4 paragraphs · 64 words
ORDER
Counsel for Operational Creditor is present. Counsel for Corporate Debtor is present.
Withdrawal memo is filed by Counsel for Operational Creditor. Petition is not yet admitted. Therefore, permission can be granted to the Operational Creditor to withdraw the Petition under Rule 8 of I & B (AAA) Rules, 2016.
Memo is recorded, permission is granted. Petition is dismissed as withdrawn vide separate orders.