IN RE Vs. VASCO TRAVEL PVT LIMITED

JUDGEMENT

(1.) Learned Counsel for the parties are present. Ld. Counsel for the petitioner represents that an application for the withdrawal of the petition has been filed vide diary No.620 dated 08.8.2017 and in terms of the prayer made therein, liberty may be granted to withdraw the application in terms of Rule 8 of the Insolvency & Bankruptcy Code, 2016 (Application to Adjudicating Authority) Rules, 2016.

(2.) In terms of the averment made in Para 4 of the application, this petition is allowed to be withdrawn unconditionally.

(3.) Let the files be consigned to records after adopting required formalities.