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Judgment
3 paragraphs · 72 words
ORDER
Counsel for the Applicant, Mr. Kunal Katariya is present through virtual hearing.
Counsel appearing for the Applicant on instructions sought oral permission to withdraw the above Company Petition in view of serious issue of maintainability. Liberty is granted and the above Company Petition stands disposed of as withdrawn with a liberty to initiate an appropriate recovery proceedings against the Corporate Debtor for realization of the amount subject to law of limitation.