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Judgment
This Appeal has been filed against order dated 23.02.2024 by which Section 7 application filed by the Financial Creditor has been admitted. In this appeal following interim order was passed on 20.03.2024:
“In the meantime, no further steps shall be taken in pursuance of the impugned order dated 23.02.2024.”
An I.A. No.2469 of 2024 has been filed bringing on record the Consent Terms singed by the Financial Creditor and the Director of the Corporate Debtor that parties have settled the dispute and Corporate Debtor has paid Rs.84.4 Lakh as full and final settlement and the CIRP may not continue any further.
Taking Consent Terms brought on record, we set aside impugned order dated 23.02.2024 and close the CIRP.
Learned counsel for the Appellant submits that the IRP fee has been paid. In event IRP fee has not been paid, the Appellant shall make the payment of fee and expenses of the IRP as directed by the Adjudicating Authority within two weeks from today.
Appeal is disposed of accordingly.