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Judgment
2 paragraphs · 81 words
IA-2852/2022: This IA has been moved under Section 12A of IBC. Ld. Counsel for the Applicant is present and submits that matter has been settled between the parties. Form-FA is placed on record at page No. 35 of the Application. It has been submitted that all dues of IRP has been paid. Withdrawal of IB-557/ND/2020 is allowed and accordingly, the Respondent/CD is released from the rigors of the CIRP proceedings. IRP stands discharged.
IA-2852/2022 stands disposed of along with the IB-557/ND/2020.