AI Structured Summary
Not yet generated for this judgment
Judgment
Ld. Counsel for the applicant had placed on record the original order passed by the Hon'ble NCLAT on 9th April, 2019 which record the settlement arrived at between the parties as mentioned herein-
"In effect, order(s) passed by Ld. Adjudicating Authority appointing 'Interim Resolution Professional', declaring moratorium and all other order(s) passed by Adjudicating Authority pursuant to impugned order and action taken by the 'Resolution Professional' are set aside. The application preferred by the Respondent under Section 9 of the I&B Code is disposed of as withdrawn. The Adjudicating Authority will now close the proceeding. The Respondent Company is released from all the rigour of law and is allowed to function independently through its Board of Directors from immediate effect."
In view of the same, the present application does not survive and proceedings in IB-976(ND)2018 has been closed. Application is disposed off in terms of the said order.