AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 75 words
ORDER
Heard Mr. Shafi Mohammad, Adv. appearing on behalf of Petitioner/Operational Creditor. It has been submitted that Respondent/Corporate Debtor is undergoing CIRP vide order dated 13.01.2023 in CP No. (IB)-36/9/JPR/2022 titled as M/s Sanmati Edible Oils Pvt. Ltd. Vs. M/s Satwiki Proteins Pvt. Ltd. Learned counsel for the applicant submits that he has filed claim in the said CIRP and he seeks to withdraw the present petition. Permission granted. CP No. (IB)-57/9/JPR/2022 dismissed as withdrawn.