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Judgment
The Learned Representative for Respondent present.
MA-1538-2019 is filed for Urgent hearing of MA-1430/2019. MA-1538/2019 allowed, hence disposed of.
MA-1430/2019 is taken out with a prayer to allow it to Withdraw the Insolvency Resolution Process initiated against the Corporate debtors Rajdeep Steel Products Private Limited.
The Petition was filed by Operational Creditor M/s Manhar Trading Corporation invoking the provisions of Section 9 of the I&B Code against the Respondent Company.
This Hon'ble Tribunal passed an Order dated 11.02.2019 and Admitted this Petition against the Corporate Debtor under section 9 of the I&B Code. Mr. Bharat Ramakant Upadhyay, Registration No. IBBI/IPA-002/IP-N00120/2017-18/10289 was appointed as IRP.
The IRP has made the public announcement of CIRP but the Committee of Creditors is not formed as yet and the last date is 12.04.2019 as mentioned in the Advertisement.
The Applicant (Company) has settled the dispute and has paid the sum of ₹ 8.50,000/- towards the due amount including the payment of the Professional Charges of the IRP and other expenses.
Since the Respondent Company has paid the amount due including the Professional Charges and other expenses, the Petitioner is seeking permission to Withdraw this matter. Granted. MA-1430/2019 disposed of.
Petition is Withdrawn, as a consequence disposed of. To be consigned to records.