AI Structured Summary
Not yet generated for this judgment
Judgment
I.A. 2103 of 2021
The above application is filed by the IRP, Mr. Jagdish Ratanlal Ahuja under section 12A of the Code for withdrawing the main Company Petition 3530/2019 in view of the settlement entered into between the Corporate Debtor and the Operational Creditor under which the Operational Creditor received an amount of Rs. 5 lacs by demand draft dated 18 August 2021 towards full and final settlement of his claim. The Ld. IRP further submits that he has not received any claims in the above matter and no COC was constituted so far.
The IRP further submits that he has received his fee from the Operational Creditor.
After hearing the submissions made by the IRP and upon perusing the material available on record, this Bench feels that the above I.A. deserves to be allowed and accordingly, the same is allowed and the CIRP admission order dated 28 July 2021 passed by this Bench against the Corporate Debtor is withdrawn by releasing the Corporate Debtor from all rigours of moratorium.