AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 85 words
ORDER
IA 995 of 2023
Mr. Sachin Sinha, IRP in person present for the applicant. Ld. Counsel Mr. Vishal Raval appears for the respondent. IRP in person states that he has not received any claim yet and the CoC is also not formed. Ld. Counsel for the respondent states that they have received the amount due, therefore, application become infructuous. IRP in person for the applicant seeks permission to withdraw the application. Permission is granted. Accordingly, IA 995 of 2023 stands disposed of as withdrawn.