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Judgment
This is an application filed by the IRP Mr. Harish Taneja under Section 12A of the IBC r/w Regulation 30A of the IBBI (CIRP) Regulations, 2016 and Rule 11 of the NCLT Rules, 2016 for withdrawal of the CIRP proceedings initiated against the M/s Anand Divine Developers Private Limited by the Financial Creditor i.e., ICICI Prudential Venture.
The applicant has submitted that the Financial Creditor and the Corporate Debtor have entered into settlement, even before the formation of the CoC and he has filed an application enclosing Form-FA, in terms of Regulation 30A of the IBBI (CIRP), Regulations, 2016 on behalf of the Financial Creditor to withdraw the application admitted u/s 7 of the IBC.
IA-2391/2022 is allowed and the CIRP proceeding against the Corporate Debtor are hereby dismissed.
Consequently, IA-1904/2022, IA-1459/2022 & IA 2301/2022, stand closed.