AI Structured Summary
Not yet generated for this judgment
Judgment
08.08.2024: This appeal has been filed against the order passed by the Adjudicating Authority dated 09.07.2024 by which order Section 9 application filed by the Operational Creditor has been admitted.
Ld. Counsel for the Appellant submits that subsequent to passing of the impugned order the settlement has been entered with the operational creditor on 01.08.2024 and parties have settled their issues and amount has already been finalized which has already been paid to the operational creditor which is recorded in the settlement agreement. An affidavit along with settlement dated 01.08.2024 has been filed on 05.08.2024.
It is further submitted that the amount of fee as was directed by Adjudicating Authority has already been paid to the IRP and appellant undertake to make the payment of expenses, in event, IRP has incurred expenses which is submitted along with the relevant bills and vouchers.
Considering the aforesaid and taking the settlement on record we set aside the order impugned dated 09.07.2024 with liberty to revive if any such occasion arises. The appeal is disposed of.