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Judgment
7 paragraphs · 107 words
ORDER
Ld. Counsel for the Operational Creditor appeared. Ld. Counsel for the Corporate Debtor appeared. Ld. IRP appeared.
CA(IB)No.1422/KB/2019- is an application filed by the Corporate Debtor and the Operational Creditor for the withdrawal of the main CP under Rule 11 of NCLT Rules.
Corporate Debtor is already admitted in CIRP. However, CoC is yet to form.
We heard both the Counsels and Ld. IRP in person. Matter is settled in between the parties. Hence, permission to withdraw the Petition is allowed.
Fees of IRP of Rs. 1,00,000/- (Rupees One Lakh Only) is already paid by way of Demand Draft.
CA(IB)No.1422/KB/2019 along with CP(IB)No.356/KB/2019 stands disposed of.