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Judgment
Per: Ajay Kumar Vatsavayi, Member (Judicial):
CA No.560/2019:
Members of the Bar are abstaining from work. This application has been filed by the petitioner-financial creditor under rule 8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 read with rule 11 of the NCLT Rules, 2016 seeking permission to withdraw the main petition. It is stated in the application that the parties have settled the matter and the applicant does not want to pursue the matter further.
In view of above, the application is allowed and the applicant is permitted to withdraw CP No.226/Chd/Hry/2019. CA No.560/2019 stands disposed of and CP No.226/Chd/Hry/2019 is dismissed as withdrawn to be consigned to the record room.
The registry is directed to send a copy of this order preferably by e-mail to both the parties.