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Judgment
7 paragraphs · 102 words
IA/134(MP)2022
This application is filed by the IRP under section 12A r.w. sec. 60(5) of IBC, 2016 for withdrawal of the main C.P.(IB)/8(MP)2021.
It appears that after admitting the corporate debtor in CIRP, the dispute is settled between the parties and the CoC is not formed.
We heard the learned counsel for the corporate debtor, he submitted that no other applications under section 9 & 10 are pending against the corporate debtor.
We recorded the statement.
The corporate debtor is released from all the rigours of the CIRP.
With these directions, IA/134(MP)2022 stands disposed of and C.P.(IB)/8(MP)2021 stands withdrawn and disposed of.