IN RE Vs. KNIGHT FRANK (INDIA) PVT LTD

JUDGEMENT

(1.) Learned Counsel for the parties are present. The parties have filed joint application wherein it is stated that the claim of the Petitioner/Operational Creditor has been settled out of Court in terms of the agreement arrived at between the parties. In the circumstances, the Petition is allowed to be withdrawn in terms of the provisions of Rule 8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016. Let the file be consigned to records after observing necessary formalities.