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Judgment
5 paragraphs · 102 words
ORDER
Ld. Interim Resolution Professional (IRP) appears. Ld. Counsel for the Operational Creditor appears.
CA(IB) No. 1303/KB/2019 is an application filed by the Operational Creditor as the matter was settled between the Operational Creditor and the Corporate Debtor and the CoC unanimously approved the decision for withdrawal by 100% vote share and it is submitted by the IRP that his fees and costs has been paid by the Operational Creditor and there is nothing due to him.
Accordingly, this application deserves consideration and CA is allowed and disposed of. Therefore, CP is also disposed of as withdrawn.
File is consigned to record.