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Judgment
Heard. The I.A.No.118/2021 is filed by the Applicant/IRP seeking to withdraw the Petition stating that the matter is settled and complete fee was received. There is no opposition from the other side. Hence, I.A.No.118/2021 is allowed and CP (IB) No. 62/9/AMR/2020 is dismissed as withdrawn. Accordingly, I.A.No.118/2021 and CP (IB) No. 62/9/AMR/2020 are disposed of, vide separate orders.
This Application filed by the Applicant/IRP under Section 12A of the Insolvency and Bankruptcy Code, 2016 Read with Regulation 30-A of the Insolvency and Bankruptcy Code (Corporate Insolvency Resolution Process) Regulations, 2016 for seeking to withdraw the CP (IB) No. 62/9/AMR/2020, which is admitted by this Tribunal vide its order dated 11.11.2021. The Regulation 30-A of the IBC (CIRP) Regulations, 2016, is re-produced under:
"30-A Withdrawal of application – (1) An application for withdrawal under Section 12-A may be made to the Adjudicating Authority –
(a)before the constitution of the committee, by the applicant through the Interim Resolution Professional"
The IRP states that complete fee was received and filed Form FA. Hence, recorded the same. The I.A No.118/2021 is allowed and permission is granted to withdraw the Petition. Hence, CP (IB) No.62/9/AMR/2020 is dismissed as withdrawn.
Accordingly, CP (IB) No.62/9/AMR/2020 along with I.A.No.118/2021 are disposed of.