I R NARAYAN Vs. YARAM RAMANA

JUDGEMENT

(1.) THIS appeal by one of the creditors of respondent No. 1 is directed against the order dated 7-1-2008 passed by the Court of the Principal District Judge, Bellary allowing the application I. A. No. 24 filed by respondent No. 1 (debtor) to withdraw his petition for insolvency in I. C. No. 15/2003 filed by him under Section 7 of the Provincial Insolvency Act, 1920 ('the Act' ).

(2.) I have heard Sri T. N. Raghupathy, learned counsel appearing for the appellant and Sri V. M. Sheelvant, learned counsel appearing for respondent No. 1 and perused the impugned order which reads as follows :

(3.) JUDGE , Bellary for reconsideration in accordance with law. Appeal disposed of. Order accordingly. .