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Judgment
ORDER
Counsel for Operational Creditor is present. Counsel for Corporate Debtor is present. Withdrawal memo is filed on the ground parties entered into settlement and that Operational Creditor received amount in full and final settlement of the Claim.
Petition is not yet admitted. Therefore, permission can be granted to the Operational Creditor 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 Petition is dismissed as withdrawn vide separate orders.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 both the parties entered into settlement and that Operational Creditor received amount in full and final settlement of the Claim.
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Hence, Petition is dismissed as withdrawn.