The petition is listed before the Bench for hearing. When the matter is taken up, the counsel for Operational Creditor was present, he has filed withdrawal memo.
The memo is recorded. This contains of the memo are as follows:
The undersigned respectfully submits that the Corporate Debtor has made payment of Rs. 7,76,433/-, being the principal amount to the Petitioner. The same has been taken on record by this Honble Tribunal. In light of the same, the undersigned has been instructed to withdraw this Petition.
WHEREFORE, it is respectfully prayed that this memo is taken on record and the Petition be permitted to be withdrawn in the interests of justice and equity.
In this case, Petition is not yet admitted. IRP is not appointed. Accordingly, permission can be granted for the Petitioner to withdraw the Petition. Hence, the Petition is dismissed as withdrawn.
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Vibgyor Creations ? /operational Creditor -and Vibgyor Creations ? /operational Creditor v. Base Corporation Limited ? /corporate Debtor
Vibgyor Creations ? /operational Creditor -and Vibgyor Creations ? /operational Creditor v. Base Corporation Limited ? /corporate Debtor
(National Company Law Tribunal)
CP (IB) No. 67/17? | 05-04-2018
Advocate List
- For Petitioner : Mr. Mohammed Muddassir, Advocate.
Bench
- Ratakonda Murali, Member (Judicial)
- Ashok Kumar Mishra, Member (Technical))
Eq Citations
- LQ/NCLT/2018/7461
Head Note
Company Law — Petition under s. 230 of Companies Act, 1956 — Withdrawal of — Petition not yet admitted and IRP not appointed — Petition dismissed as withdrawn
