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Judgment
Per: K. ANANTHA PADMANABHA SWAMY MEMBER JUDICIAL
O R D E R
The present petition is a Company Petition filed by M/s. Valtree Global Private Limited (in short, 'Petitioner/Operational Creditor') against M/s. PLR Projects Private Limited (in short, 'Respondent/Corporate Debtor') under section 9 of the Insolvency and Bankruptcy Code 2016 (in short, I & B Code 2016) read with Rule 6 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (for brevity, 'IB Rules 2016').
During the hearing held on 30.08.2019, both parties filed joint memo of settlement dated 30.08.2019 signed together and further counsel for the Petitioner prayed leave of this Adjudicating Authority to withdraw the present petition.
The said joint memo is taken on record which forms part of this order. Permission is granted for withdrawing the instant petition under rule 8 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
In view of the above, CP (IB) No.490/9/HDB/2019 is hereby closed as withdrawn.