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Judgment
1 paragraphs · 69 words
Heard the submissions made by the Ld. Counsel for the applicant in the matter. The applicant has prayed for grant of liberty of the Tribunal for withdrawal of the matter and approach appropriate legal forum. The Section 9 application is now dismissed as withdrawn in terms of Rule 8 of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules 2016. The case papers may be sent to the record room.