- (1.) The Company Petition bearing CP (IB) No. 293/09/HDB/2017 is filed by M/s. Firepro Systems Private Limited (Operational Creditor) against M/s. Lanco Hills Technology Park Private Limited (Corporate Debtor) , U/s. 9 of the IBC 2016 R/w Rule 6 of the l&B (AAA) Rules, 2016, by inter-alia seeking to initiate a Corporate Insolvency Resolution Process (CIRP) in respect of M/s. Lanco Hills Technology Private Limited.
(2.) Heard Mrs. Kaveri Shrivastava, learned counsel for the petitioner. The learned counsel for the petitioner filed a memo dated 06.12.2017, to withdraw the application, which is taken on record. Mr. Kidambi Ramanujachari, Senior vice President-Finance, Firepro Systems Pvt. Ltd (Petitioner/ Operational Creditor) confirms receipt of payment of ft outstanding amount of Rs. 7,86,419/- from Lanco Hills / (Respondent/ Corporate Debtor) vide their letter dated 15.11.2017 addressed to Mrs. Kaveri Shrivastava, learned counsel for the petitioner, which reads as under: "With reference to the application filed in NCLT for recovery of outstanding amount of Rs. 7,86,419 (seven lakh eighty six thousand four hundred and nineteen only) due from Lanco Hills Technology Private Limited, we wish to inform you that we have received the said amount of Rs. 7,86,419 across demand draft in favour of FirePro Systems Private Limited dated 15.11.2017 at Hyderabad Branch, Punjab National Bank. We request you to withdraw the application filed in NCLT Hyderabad against Lanco Hills Technology Private Limited".
(3.) In the light of the above letter, the learned counsel for the petitioner wanted to withdraw the company petition. |x 4. In view of the above submission of the learned counsel for the petitioner, the CP (IB) No. 293/09/HDB/2017 is dismissed as 311 withdrawn. / No orders as to cost.;