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Judgment
3 paragraphs · 78 words
IA-3817/ND/2021:
This is an application filed under Rule 11 by the Financial Creditor seeking to withdraw the application. Mr. Datta, Learned Sr. Counsel for the Applicant states that he has been instructed to apply for withdrawal. Mr. Datta, further states that the liberty may be given to initiate any proceedings as per law with respect to further default, if any, by the Corporate Debtor. As requested, liberty granted.
Application is allowed, thereby IB-176/ND/2021 stands withdrawn and disposed of.