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Judgment
This is an application under Rule 8 of IB (Application to Adjudicating Authority) Rules, 2016 for withdrawal of the Section 9 application bearing IB No. 98(ND)/2021.
Having heard the submissions made by the counsel for the Operational Creditor, the agreement dated 14.08.2021 is taken on record and as the counsel has submitted that all the dues has been received and prayed for grant of leave for the withdrawal of Section 9 application, the Applicant is permitted to withdraw the Section 9 application. The matter stands dismissed as withdrawn in terms of Rule 8 of IB (Application to Adjudicating Authorities) Rules, 2016. Let the case folders and connected papers be consigned to Record Room.