NODIA SOFTWARE TECHNOLOGY PARK LIMITED Vs. TEAMMATE MEDIA RESEARCH CONTENT AND COMMUNICATION INDIA PVT LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner is present and seeks to withdrawpi the petition and to this effect it is represented an application has been filed. In the circumstances in terms of rule 8 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016, the petitioner is allowed to withdraw.

(2.) Let the file be disposed to records after following the due formalities.