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Judgment
4 paragraphs · 90 words
IA No. 952/ND/2022:
Leaned Counsel for the IRP stated that matter has been settled and he has received all dues and nothing is pending against the Operational Creditor or Corporate Debtor. Learned Counsel for the IRP stated that he has not received any claim till date and accordingly, CoC has not been constituted. In view of the same, present IA No. 952/ND/2022 stand allowed and main petition IB-2781/ND/2019 stands dismissed as withdrawn and CIRP proceedings initiated against Corporate Debtor stand terminated.
IA is disposed of.
File be consigned to records.