AI Structured Summary
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Judgment
1 paragraphs · 99 words
This matter is listed along with IAs 05/17, 06/2017, 28/2017 & 29/2017. The withdrawal memo filed by the Petitioner/Quinn Finance is taken up today for hearing. Counsel for Petitioner is present. Counsel for Respondent No.5 is present. I have gone through the contents of the withdrawal memo. It is reported that there was settlement between shareholders and creditors of the Company. Therefore, Petitioner is withdrawing the Petition. Memo is recorded. The main petition is dismissed as withdrawn. Similarly, IAs 05/2017, 06/2017, 28/2017 and 29/2017 are disposed of as infructuous following main petition is dismissed as withdrawn vide separate orders.