Petitioning Creditor vs .
2021 Latest Caselaw 16198 Mad

                                                                                  I.P.No.37 of 1998

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 09.08.2021

                                                      CORAM

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                        Insolvency Petition No.37 of 1998


                     Dungarchand, Carrying on business
                     under the name and style of R.D.Finance

                                                                   ...Petitioning Creditor

                                                         Vs.

                     1.A.S.Pragasam
                     2.P.Chandra                                   ... Debtors

                     PRAYER: Petition filed under Sections 9(2), 10 to 13 of the Presidency
                     Towns Insolvency Act III of 1909 and Order III-A of the Insolvency
                     Rules, 1958 praying (a) to treat this petition as urgent; (b) to adjudicate
                     the debtors as insolvent; (c) to direct that the estate of the debtors be
                     vested with the Official Assignee of Chennai, for the benefit of the
                     general body of creditors of the debtors; (d) to order that the costs of this
                     petition be paid by the Official Assignee of from and out of the estate of
                     the debtors to the petitioning creditor; (e) to pass such other or further
                     orders as this Hon'ble Court may deem fit and proper under the
                     circumstances of the case.


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                                                                                    I.P.No.37 of 1998

                                                                           R.SUBRAMANIAN, J.

                                                                                                 dsa


                                        For Petitioning Creditor : Mr.T.Srikanth
                                        For Debtors              : Mr.S.Sridhar


                                                      JUDGMENT

Mr.T.Srikanth, learned counsel appearing for the petitioning

creditor would submit that this insolvency petition may be dismissed as

not pressed since all the debts has been settled.

2. In view of the same, this insolvency petition is dismissed as

withdrawn.

                                                                                        09.08.2021
                     dsa
                     Index              : No
                     Internet           : Yes
                     Non-speaking Order

Insolvency Petition No.37 of 1998

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