AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 70 words
Counsel for the Operational Creditor is present. However, there is no representation on behalf of the Corporate Debtor. Counsel for the Operational Creditor submits that in view of the default in the present case being on 31.03.2020, he wants to withdraw the present Petition as the same is he hit by Section 10A of the IBC 2016. Permission as sought for is granted and the Petition is dismissed as withdrawn.