BATTULA ANJANEYULU Vs. DBM GEOTECHNICS & CONSTRUCTIONS LTD

JUDGEMENT

(1.) Ld. Representatives of both the sides are present.

(2.) A legal question has been raised that in respect of the Debtor of the Petition under consideration, an Order has been passed by this very Bench wherein the said Petition (TCP No. 1142/2017) was disposed of on the ground of consent between the parties. As a result, the permission for withdrawal was granted under the provisions of Insolvency Code.

(3.) This question has to be answered by the respective parties in this Petition.