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Judgment
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This Application is filed under Section 12 A by the IRP.
Learned Counsel for the Operational Creditor and Learned Counsel for the Corporate Debtor states that the entire amount have been settled on 12.11.2021, as per the memo of compromise entered between the parties, the Form FA is annexed at Page No.27 of the Application. This Application is taken on record.
The Corporate Debtor is released from the regress of the IBC, 2016. The Corporate Debtor shall operate on its own Board.
Accordingly, IA/1137(CHE)/2021 stands Allowed and IBA/1235/2019 stands Closed.