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Judgment
4 paragraphs · 78 words
ORDER
Ld. IRP/RP appears. Ld. Counsel for the sole Financial Creditor appears. Ld. Counsel for the Corporate Debtor appears.
It is submitted that the sole Financial Creditor has died. His heir has filed an application for withdrawal to the CoC u/s. 12A of the Code, since the matter was settled between the parties. RP is present. He has received his fees and costs.
Since the matter is settled CP stands disposed of. IA is also disposed of accordingly.