AI Structured Summary
Not yet generated for this judgment
Judgment
ORDER
Counsel for Operational Creditor is present. He filed memo of withdrawal on the ground that Operational Creditor does not want to proceed against the Corporate Debtor. 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 Petition is dismissed as withdrawn vide separate orders.
ORDER
A memo dated 27.08.2019 is filed by Counsel for Operational Creditor on the ground that the Operational Creditor does not want to proceed against the Corporate Debtor.
Petition is not yet admitted. Therefore, permission can be granted under Rule 8 of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
Memo is recorded, permission is granted to the Operational Creditor to withdraw the Petition.
Hence, Petition is dismissed as withdrawn.