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Judgment
4 paragraphs · 81 words
Learned Counsel Mr. Vijay Limbachiya appeared for the Operational Creditor.
Learned Counsel Mr. Kunal P. Vaishnav appeared for the Corporate Debtor.
Learned Counsel for the Operational Creditor submits that settlement has arrived at between the parties and Operational Creditor has received the claim amount, hence he does not wish to proceed with the matter and seeks permission to withdraw IB petition. The permission for withdrawal of the IB petition is allowed.
Accordingly, CP(IB) 537 of 2019 stands disposed of as withdrawn.