D S DUTTA Vs. VASOO BUILDERS PRIVATE LIMITED

JUDGEMENT

(1.) The Petitioner has filed this petition under Section 6 of the Insolvency and Bankruptcy Code, 2016. The Petitioner has filed a memo which reads as hereunder: "At the outset the Petitioner thank the Hon'ble Tribunal for having granted opportunity to go in for "Paper Publication" at last hearing. However, the Petitioner is of the opinion that, it would be throwing good money after bad money. Therefore, the Petitioner proposes to withdraw the petition in terms of rule 8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016 with liberty to file Petition in future if, required under this Code." Counsel for the petitioner is present. He has filed a memo seeking permission to withdra .v the main petition. Memo is recorded, permission is granted. In this matter so far IPvP is not appointed. Hence petition is dismissed as withdrawn in terms of the memo.