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Judgment
1 paragraphs · 110 words
An application under Section 12A of the IBC read with 30A of the IBBI (CIRP) Regulations, 2016 along with affidavit has been filed. We have heard the submissions made by the counsel for IRP. RP is also present. The agenda passed by COC by 100% voting denotes that resolution professional shall file an application for withdrawal of CIRP of the corporate debtor admitted under Section 9 of IBC in view of Section 12A read with Regulation 30A of IBBI (CIRP) Regulations, 2016. The counsel for financial creditor is also present and both the directors are also present. The petition stands dismissed as withdrawn. Dasti of this order is also allowed.