AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 66 words
ORDER
Ld. Counsel on both sides present.
At the end of the hearing, Ld. Counsel appearing for the financial creditor sought leave to withdraw the present petition with liberty to pursue other remedies under the law.
Recording these submissions, CP No.(IB) 127/ALD/2019 is dismissed as withdrawn.
Needless to say, the petitioner is at liberty to pursue other available remedies under the law before any other forum.