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Judgment
IA No.101/2021 has been filed for recalling of our order dated 17.12.2019, whereby this Adjudicating Authority had disposed off 'CP No.(IB)151/ALD/2019' filed U/s 9 of IBC by the applicant herein on the ground that the corporate debtor had already been admitted due to CIRP. However, subsequently on account of settlement between the parties in that matter, an application U/s 12A of IBC, 2016 had been filed, which was allowed by the order of this Adjudicating Authority dated 27.01.2020.
In view of these undisputed facts, we allow this application and restore the application CP No.(IB)151/ALD/2019 at its original stage. The same may be listed for further consideration on 7th December, 2021.
The present IA No.101/2021 stands allowed and disposed off in terms indicated above.