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Judgment
5 paragraphs · 94 words
IA/1518/ND/2022
IA/1518/ND/2022 has been filed on behalf of the Ld. IRP and stated that the matter has been settled. Accordingly, the settlement arrived between the parties, the amount has already been paid.
Ld. Counsel for the IRP stated that the IRP fees and costs has already been paid.
In view of the same the application under Section 12 A stand accepted. Proceedings stand withdrawn and CIRP stands discharged. The Corporate Debtor has come out on the previous date. Management stands restored to the Corporate Debtor.
Accordingly, the present matter i.e. IB/372/ND/2020 stands disposed of.