AI Structured Summary
Not yet generated for this judgment
Judgment
ORDER
I.A. 2707 of 2023
This is an application filed by the RP seeking withdrawal of the Company Petition No. 1344 of 2020. It has been pointed out that after passing of the admission order, the matter has been settled between the parties and, therefore, an application under section 12A of the Code has been filed before the Tribunal. The Ld. Counsel appearing for the Petitioner also stated at bar that the COC has not been constituted till date. In the light of the fact that the matter has been settled between the parties and in our considered opinion, the I.A. can be allowed. Accordingly, the I.A. is allowed and is dismissed as withdrawn releasing the Corporate Debtor from all rigours of moratorium by recalling the CIRP order dated 17.04.2023.
In view of the disposal of the above Company Petition, all the pending IA’s and MA’s, if any, also shall stand disposed of.