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Judgment
5 paragraphs · 110 words
IA/3090/ND/2022
IA/3090/ND/2022 Mr. Harish Taneja, Ld. IRP has appeared in person and stated that the matter has been settled; form-FA has been filed on record and have been signed by all the concerned parties. In view of the same the IRP fees and costs have been paid and nothing is due. No claim has been received till date and CoC is not constituted. Ld. Counsel for the IRP stated that.
In view of the settlement arrived between the parties, the present IA/3090/ND/2022 stands allowed. Respondents/Corporate Debtor stands come out of the trigger of the CIR Proceedings.
Accordingly, present petition i.e. IB/444/ND/2020 stands disposed of.
File be consigned to record room.