M/s. RCM Infrastructure Ltd

This application is filed under Section 12A of the Insolvency and Bankruptcy Code, 2016 read with Regulation 30A of the CIRP Regulations, 2016 for withdrawal of the Corporate Insolvency Resolution Process of M/s. RCM Infrastructure Limited.

All the statutory requirements, especially, approval of the CoC with voting requirement of 97.53% have been fulfilled.

In view of the settlement arrived at between both the parties for an amount of Rs.60.70 Crores, this application is allowed and CIRP initiated against M/s.RCM Infrastructure Limited vide order dated 03.01.2019 is allowed to be withdrawn and the Resolution Professional is discharged from his duties.

As such, this IA 1764/2025 is allowed and CP (IB) 601/10/HDB/2018 is disposed of.

As the IA.No. 1764/2025 is allowed, this application becomes infructuous.

Accordingly, this application is disposed of.

As the IA.No. 1764/2025 is allowed, this application becomes infructuous.

Accordingly, this application is disposed of.