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Judgment
5 paragraphs · 84 words
ORDER
IA/216(AHM)2022
This application is filed by IRP for withdrawal of main CP(IB) No. 439 of 2018, on a ground that parties have settled the dispute. We heard learned counsel for the IRP, learned counsel for the Original Operational Creditor and learned counsel for the Corporate Debtor. Since parties have settled the dispute. Permission to withdraw the matter granted. In view of this, IA/216(AHM)2022 stands withdrawn and disposed of.
Corporate Debtor is set free from all rigours of CIRP.
RP also present in person.