AJAY BHAVIKATTI Vs. SOVEREIGN DEVELOPERS AND INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) This Application is filed by the Petitioner/Operational Creditor under Section 4 of Insolvency and Bankruptcy Code, 2016 to initiate Insolvency Resolution Process against the Corporate Debtor.

(2.) When the matter came up today for passing order of moratorium and also for appointing Mr. Raghavendran. L, Regn. No. IBBI/IPA-001/IP-P00221/2017-18/10420 as Interim Resolution Professional as proposed by the Insolvency and Bankruptcy Board of India, New Delhi vide letter bearing No. IBBI/IP/REC/NCLT/BEN/2017/12E/227/2302 dated 26/12/2017.

(3.) Counsel for Petitioner filed memo dated 12th February 2018 for withdrawal of the petition. We have gone through the contents of the withdrawal memo.