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Judgment
IA No. 1812/ND/2020 application filed by IRP seeking withdrawal of the CIRP initiated vide order dated 06.02.2020, in view of amicable settlement. The details of settlement are mentioned in the application. The applicant is issued letter to the Resolution Profession directing him to take appropriate steps for withdrawal along with Form ‘FA’ is annexed. IRP Mr. Kamal Kishore Khurana present and confirms as mentioned in the application that no dues are pending. Considering the submission made by the learned counsel and documents placed on record, application is allowed. IRP is hereby discharged from conducting CIRP of M/s Red Brick Consulting Private Limited. If any, proceeds or records are received from the Corporate Debtor by IRP the same be handed over to Management of the Corporate Debtor within three days. IA-1812/ND/2020 stands withdrawn and disposed of.