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Judgment
MA No.2 of 2022
The instant application has been filed under Section 60(5) of the IBC, 2016, read with Rule 11 of the NCLT Rules, 2016 for withdrawing CP(IB) No.103/Chd/Hry/2020 and for placing on record settlement deed dated 15.06.2022. It is stated by learned counsel for the petitioner that he seeks leave of this Tribunal to place on record the settlement deed dated 15.06.2022 and withdraw CP(IB) No.103/Chd/Hry/2020 as the matter has been settled between the parties and the entire amount has been received by the petitioner/operational creditor.
Keeping in view the statement made by learned counsel for the petitioner as also the settlement deed dated 15.06.2022, the instant application is allowed. The settlement deed dated 15.06.2022 is taken on record and the petitioner is permitted to withdraw CP(IB) No.103/Chd/Hry/2020. Thus, MA No.2 of 2022 is disposed of.
CP(IB) No.103/Chd/Hry/2020
In view of the order passed in MA No.2 of 2022 passed above, the instant petition i.e. CP(IB) No.103/Chd/Hry/2020 is dismissed as withdrawn and is disposed of as such. Member (Technical) Member (Judicial)