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Judgment
4 paragraphs · 99 words
ORDER
The matter is taken up through virtual hearing. Mr. Ayush J. Rajani, Chartered Accountant is appearing for the applicant.
This application is filed by Mr. Shailesh Bhalchandra Desai, IRP for the Corporate Debtor, Privilege Healthcare Pvt. Ltd. under the provisions of Section 12A of the Insolvency and Bankruptcy Code, 2016 read with Regulation 30A(4) of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate persons) Regulations, 2016 seeking withdrawal of the Company Petition bearing no. 1902 of 2019, in terms of settlement entered in to between the parties.
Heard this matter and reserved for orders.