AI Structured Summary
Not yet generated for this judgment
Judgment
IA No. 437/2021
This IA is filed by the petitioner under Rule 11 of NCLT Rules, 2016, read with Rule 8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 to withdraw the company petition bearing No. CP(IB) No. 454/Chd/Pb/2019, by submitting that the matter has been settled between the parties vide Settlement Deed dated 20.07.2021 (Annexure-A to the IA). In the circumstances and for the reasons mentioned in the IA, IA No. 437/2021 is allowed and CP(IB) No. 454/Chd/Pb/2019 is permitted to be withdrawn.
Accordingly, IA No. 437/2021 stands disposed of.
CP(IB) No. 454/Chd/Pb/2019
In view of the order passed in the IA as above, the instant CP is dismissed as withdrawn in terms of the Settlement Deed dated 20.07.2021.