M.K. Shrawat, Member - (1.) C.P. NO.1528/I&BC/NCLT/MB/MAH/2017 The Learned Representatives of both the sides are present.
(2.) The Learned Counsel of the Petitioner has made a statement that the debt amount has been received, therefore, seeking permission to Withdraw the same. It has been stated so in the Order Sheet. Granted.
(3.) The Petition is Disposed of as Withdrawn. To be consigned to records.;