AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 76 words
ORDER
I.A. 1711/2023
Mr. Rohit Patil, counsel appearing for the Applicant i/b M/s Juris Link is present through virtual hearing.
The above application is filed by the Operational Creditor seeking withdrawal of the main company petition since it does not meet the threshold limit.
Accordingly, the above I.A. 1711/2023 is allowed and the main company petition is disposed of as withdrawn with a liberty to initiate appropriate recovery proceedings before the appropriate forum as per law.