INDIAN BANK Vs. SABARI TEXTILES PVT LTD

JUDGEMENT

(1.) Counsels representing both the parties are present. Counsel for petitioner is directed to withdraw the petition in terms of the OTS. The Intervenor is yet to file the assignment deed and no copy of the same has been given to the Corporate Debtor or to the petitioner in the instant case.

(2.) The intervenor may file a fresh petition, if so desired, based on the deed of assignment. Accordingly the petition is disposed of.