Pradeep Sharma & Ors vs Sunshine Tradetower Pvt Ltd

This application has been filed on behalf of the Corporate Debtor U/s 65 of the Code.

Ld. Counsel representing the Financial Creditor states that he has received the copy of the rejoinder filed by the Applicant/ Corporate Debtor, however, he has not been able to access the same.

Ld. Counsel representing the Applicant/ Corporate Debtor seeks and is granted one week time to supply the copy of the same to the non-applicant/ respondent.

Let the matter to come up for further hearing on 23^rd November, 2023 along with main CP.

This application has been filed on behalf of Applicant No.13 in the main CP (IB) No.112/ALD/2022 for withdrawal from the present proceedings initiated U/s 7 of the Code.

The application is supported by an affidavit.

Let notice be issued to the Ld. Counsels representing the Applicants/Financial Creditor as well as Corporate Debtor, who accept notice and also make statements that they have no objection, if the present applicant no.13 is permitted to be withdrawn from the present proceedings.

In view of the averments made in the application supported by an affidavit as well as the no objections made by the Ld. Counsels representing the Applicants/Financial Creditor as well as Corporate Debtor, the application is allowed and the main petition is dismissed as withdrawn qua applicant no.13.

Ordered accordingly. Registry to amend the Memo of Parties.

IA No.246/2023 stands disposed off.