Rampal Toshniwal Prop. Of M/s Ridhi Sidhi vs Chairman Processors Pvt. Ltd.

Heard Mr. Ankit Sareen, Adv. appearing on behalf of the Petitioner/ Operational Creditor and Mr. Abhishek Naik, Adv. for the Respondent/ Corporate Debtor. Learned Counsel appearing on behalf of the Petitioner seeks to withdraw this Petition. Permission granted. CP No. (IB)- 75/9/JPR/2021 is dismissed as withdrawn with liberty to seek appropriate remedy under the law with exclusion of time period taken in the present proceeding. Learned Counsel appearing on behalf of the Respondent/ Corporate Debtor has an objection with regard to granting exclusion of limitation period. His objection is turned down. All pending IAs in this matter stand disposed of accordingly.