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Judgment
1 paragraphs · 109 words
It is an application filed under Section 12A of the Code as the matter in between the Operational Creditor and the corporate debtor was settled on the very next date of admission of the company petition, thereafter since Form-FA has been provided by the operational creditor to the IRP, this application has been filed before this Bench. Since the IRP has agreed for a remuneration of Rs. 50,000/- and the same being transferred to the account of IRP, this application for withdrawal is allowed by dismissing the company petition as withdrawn. With regard to other applications, in view of the dismissal of main company petition, they are hereby closed.