AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 64 words
Heard Mr. Abhishek Bhardwaj, Adv. for the Petitioner/ Operational Creditor. Mr. Manu Vashishth, present in person. Ms. Mahima Kirori, Adv. appearing on behalf of the Respondent/ Corporate Debtor. It has been submitted by the Learned Counsel for the Petitioner that he seeks permission to withdraw this application and to avail efficacious remedy under law. Permission granted.
CP No. (IB)- 76/9/JPR/2018 is dismissed as withdrawn.