AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 82 words
Heard Mr. Jatin Chawla, Adv. appearing for the Petitioner/ Operational Creditor. Mr. Vikas Jain, Adv. and Mr. Danish Akhtar, Adv. appearing for the Respondent/ Corporate Debtor. It is submitted by the Learned Counsel for the Petitioner that the matter has been amicably settled and an IA has been filed for withdrawal of main CP electronically and physically in terms of settlement agreement. Learned Counsel for the Petitioner seeks to withdraw this petition. Permission granted. CP No. (IB)- 259/9/JPR/2019 is dismissed as withdrawn.