P.K. Saikia, Member - (1.) Mr. Abhijit Baruah and Mr. Kanishk Khetan, learned counsel appear for the applicants/financial creditor. On the other hand, Mr. Akash Sharma, learned counsel appears for the non-applicant/corporate debtor.
(2.) It has been submitted by the learned counsel for both the parties that the dispute in question between the parties has been settled amicably and, therefore, the applicant/financial creditor herein is not interested in prosecuting the case. Accordingly, he sought for permission of this Bench to allow him to withdraw the case. It may also be noted here that this proceeding has not yet been admitted.
(3.) In view of the above, the applicant/financial creditor is hereby allowed to withdraw this application.;