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Judgment
ORDER
IA No. 2063/2021
This is an application under Section 12A of IBC, 2016 read with Regulation 30A of CIRP Regulations, 2016 and Rule 11 of NCLT Rules, 2016 filed on behalf of IRP.
The application for withdrawal of the matter is allowed and the matter stands dismissed as withdrawn. The main petition is dismissed. The corporate debtor is relieved from the clutches of CIRP process. The case folders may be sent to the Record Room.
The IRP Mr. Mansij Arya has made a submission that IA No. 2022/2021 is a consent application filed by Mr. Mansij Arya, IRP. However, in the order dated 05.05.2021, it is indicated that it is an urgent hearing application, the same stands modified. The same IA was heard and allowed on 05.05.2021.