- (1.) The petition is listed before the Bench for Hearing. When the matter is taken up, the counsel for the Petitioner filed a memo which reads thus: "The Operational Creditor is not interested in prosecuting the above matter since the dispute between the parties is amicably settled. Hence, the Operational Creditor seeks leave of this Hon'ble Tribunal to withdraw the above proceedings that was filed under section 9 of the Insolvency and Bankruptcy Code, 2016 Accordingly, it is prayed that this Hon'ble Tribunal may be pleased to dismiss the above petition as withdrawn, in the interest of justice."
(2.) In this matter, IRP has not been appointed. Therefore permission can be granted. Hence, the memo is taken on record, permission is granted to the Operational Creditor to withdraw the petition. Accordingly, petition is dismissed as withdrawn.;