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IA No. 348/JPR/2023:
This is an application under Section 12A of the IBC, 2016 for withdrawal of ongoing CIRP initiated against M/s Deejay Dynamix Explosives Private Limited.
Heard Mr. Nitesh Shirvastava, Adv. appearing on behalf of the RP and Mr. Prabhansh Sharma, Adv. appearing on behalf of the Respondent. It is seen that CoC has approved the withdrawal of CIRP of M/s Deejay Dynamix Explosives Private Limited by a mandate of 99.9999 % voting shares. Learned Counsel appearing on behalf of the RP seeks permission to withdraw the Petition.
Permission granted. CP No. (IB)- 39/9/JPR/2020 is dismissed as withdrawn. All pending IAs in this matter stands disposed of accordingly.