AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 47 words
Counsel for the Petitioner is present. She files memo supported by Affidavit seeking withdrawal of the Company Petition. Memo is accepted. Accordingly, permission is granted to withdraw the petition under Rule 8 of Bankruptcy (Application to Adjudicating Authority) Rules 2016. The CP is accordingly dismissed as withdrawn.