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Judgment
This application has been filed on behalf of the Corporate Debtor for recall of the admission order dated 08.10.2024. It has been pointed out that the matter has been settled between the parties out of the court and an OTS has been approved by the Financial Creditor. Having considered the submissions made by the Counsel for the Applicant, we are of the view that under the circumstances an application under Section 12A of the Code ought to be filed. The Counsel for the applicant states at bar that he may be given some time to either amend the present Application to convert it into an application under Section 12A or file a fresh application under Section 12A and that in the meanwhile no further steps may be taken by the IRP appointed vide order dated 08.10.2024. Accordingly, the Applicant is permitted to file an appropriate application. In the meanwhile, the IRP is directed not to take any steps regarding the constitution of the CoC. List this matter for further consideration on 28.10.2024.