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Judgment
PCS for operational creditor is present.
Deputy Manager legal for operational creditor is present.
Joint mem for with drawl is filed.
Petition is not yet admitted. Therefore, permission can be granted to the operational creditor to withdraw the petition under Rule 8 of I & B (AAA) Rules, 2016.
Joint Memo is recorded. Permission is granted to withdraw the petition.
Petition is dismissed as withdrawn vide separate orders.
Per: Hon'ble Shri Ratakonda Murali, Member (Judicial)
Heard on: 07.03.2019, 29.03.2019, 22.04.2019, 14.05.2019, 11.06.2019, 09.07.2019.
ORDER
Joint memo filed seeking permission to withdraw the petition on the ground parties entered into settlement.
Permission can be granted to the operational creditor to withdraw the petition, since petition is not yet admitted. Therefore permission can be granted to the operational creditor to withdraw the petition under Rule 8 of I & B (AAA) Rules, 2016.
Joint Memo is recorded. Permission is granted to withdraw the petition.
In the result petition is dismissed as withdrawn.