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Judgment
6 paragraphs · 102 words
ORDER
1.
Memo is filed by counsel for operational creditor on the ground operational creditor has received payment from the corporate debtor.
2.
It is averred by the counsel for operational creditor that corporate debtor has paid the entire principal amount along with interest of Rs.1,50,000/- to the operational creditor.
3.
Since petition is not yet admitted, therefore permission can be granted to withdraw petition under Rule 8 of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016.
4.
Memo is recorded. Permission is granted to the operational creditor to withdraw the petition.
5.
In the result petition is dismissed as withdrawn.