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Judgment
1 paragraphs · 78 words
Ld. Counsel for the applicant appears on behalf of the respondent and seeks permission to withdraw the application with liberty to file a fresh application after the delivery of the demand notice to the Corporate Debtor. Considering the submissions, we permit the applicant to withdraw the application. Accordingly, the application is dismissed as withdrawn. However, the liberty is granted to the applicant to file a fresh application after delivery the demand notice under Section 8(1) of the IBC.