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Judgment
COMMON ORDER
IA(IBC)/793/CHE/2022 has been filed by IRP. Ld. Counsel Mr. V. Kaushik Narayanan is led by Ld. Sr. Counsel Mr. Sathish Parasaran in the matter. It is stated that Form FA is attached at page no.35. It was also stated that settlement has been arrived with the Financial Creditor at whose instance the application was admitted on 01.07.2022. It is stated that CIRP order was passed by this Adjudicating Authority on 01.07.2022. Axis Bank has since settled the dues with the Corporate Debtor. This application was objected by one M/s. Catholic Syrian Bank Ltd.
In IA(IBC)/908/CHE/2022 Mr. John Zachariah of M/s. Fox Mandal & Associates appears for M/s. Catholic Syrian Bank Ltd and says that he is withdrawing the application. The submissions made across the bar are accepted. This Application IA(IBC)/908/CHE/2022 is hereby dismissed as withdrawn.
Ld. Sr. Counsel Mr. Sathish Parasaran confirms that there are no dues due to the IRP in the matter. IA(IBC)/793/CHE/2022 is hereby allowed, the company is released from the rigors of law and can be run by their Board of Directors.
Accordingly, IA(IBC)/793/CHE/2022 stands allowed, IA(IBC)/908/CHE/2022 stands dismissed as withdrawn and IBA/642/2020 is dismissed.