AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 74 words
By filing this application, the applicant has prayed for withdrawal of IB-1831/ND/2019 in terms of settlement arrived in between the parties.
Heard. Ld. Counsel for the petitioner and perused the averment made in the application.
Since, the application is not admitted. Hence, we permit the applicant to withdraw the Company Petition No. IB-1831/ND/2019. Accordingly, the Company Petition No. IB- 1831/ND/2019 stands dismissed as withdrawn.
With this, the present application i.e. IA/4386/2021 stands disposed of.