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Judgment
3 paragraphs · 100 words
ORDER
IA (IBC) 568/2021 is filed under Section 12-A of IBC by the Resolution Professional for withdrawal of the main Company Petition stating that the parties have amicably settled the matter. The Resolution Professional further represented that no Committee of Creditors have been constituted. The CIRP cost including IRP fee has been paid by the Operational Creditor. The conditions stipulated under Section 12-A of IBC 2016, read with 30 A (1)(a) of IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 have been complied with.
We allow the application. Main Petition bearing CP (IB) No. 147/9/HDB/2020 stands disposed as withdrawn.