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Judgment
Per: Hon'ble Shri Ratakonda Murali, Member (Judicial)
ORDER
Joint memo dated 23.07.2019, filed by both the parties seeking permission to withdraw the petition on the ground that, the parties entered into settlement/Compromise.
It is stated that, the Corporate Debtor has paid an amount of Rs. INR 16, 00, 000/- (Rupees Sixteen Lakhs Only) to the Operational Creditor by way of Pay order No.002355 dated July 22, 2019 drawn on the Mahesh Co Operative Urban Bank Limited.
Memo is recorded, since Petition is not yet admitted, 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In the result petition is dismissed as withdrawn.