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Judgment
5 paragraphs · 90 words
IA/2886/ND/2022
IA/2886/ND/2022 has been filed on behalf of the Ld. IRP and stated that the settlement arrived between the parties and the amount has already been paid. Ld. IRP has stated that no claim has been received till date. As CoC not constituted. Ld. Counsel for the IRP stated that the IRP has been fully paid and nothing is due.
In view of the settlement arrived between the parties, the present IA/2886/ND/2022 stands allowed.
Accordingly, the present petition i.e. IB/491/ND/2020 matter stands disposed of.
File be consigned to record room.