Rupinder Singh Arora vs Piyush K Parekh/ Applicant
2022 Latest Caselaw 1957 Bom

                                                 1                           5-inot 39-19 grp

Prajakta Vartak
                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                IN ITS COMMERCIAL DIVISION

                                 INSOLVENCY NOTICE NO.39 OF 2019
                                              WITH
                                  NOTICE OF MOTION NO.20 OF 2021

         Rupinder Singh Arora                                        ..Petitioner
                     Vs.
         Piyush K. Parekh                                            ..Respondent
                                                     -----

         Ms. Samridhi Lodha i/b. Kanga & Co. for Judgment Creditor.
         Ms. Gayatri Thakkar for Judgment Debtor.
         Ms. M. P. Kunte, Insolvency Registrar present.
                                            -----

                                           CORAM :      G.S. KULKARNI, J.

                                           DATE :       FEBRUARY 25, 2022.

         P.C.:

1. As all the claims of the petitioning creditor have been settled, the petitioning creditor is now desirous of withdrawing the present insolvency notice. It is hence prayed that the insolvency notice be permitted to be withdrawn.

2. In the above circumstances, the notice is permitted to be withdrawn. Disposed of. No costs.

[G.S. KULKARNI, J.]