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Judgment
Per: Suchitra Kanuparthi, Member (J)
ORDER
This is an application filed by the Authorised Representative of Class of Creditors seeking a direction against the Resolution Professional namely Respondent No. 1, not to admit the claim of the Respondent No. 2 and to reconstitute etc.,
However, the matter was argued and reserved for orders on 06.02.2021, the Respondent No.1 i.e. the Resolution Professional has filed the written submissions on 13.01.2022. the written submission is reproduced below;
“After arguing the Application for certain time, the said Application was withdrawn by the collective decision of Home Buyers in larger interest. Therefore, the said Application should be dismissed as withdrawn. The Application was withdrawn by Adv. Pulkit Sharma i/b Mr. Devarajan Raman on behalf of the Authorised Representative of the Home Buyers appointed by the collective decision of the Home Buyers.”
In view of the Written Submission of the Resolution Professional, the I.A. 2718 of 2021 is dismissed as withdrawn.