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Judgment
4 paragraphs · 79 words
IA/1086/ND/2022
IA/1086/ND/2022 has been moved jointly by the petitioner /respondent. Ld. IRP has also appeared in person and stated that no claim has been received till date and CoC is not constituted. Ld. Counsel for the IRP stated that IRP has been fully paid and nothing is due.
In view of the settlement arrived at between the parties, the present IA/1086/ND/2022 stands allowed. Proceedings stand withdrawn and CIRP stands terminated. IRP stands discharged.
File be consigned to record room.