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Judgment
ORDER
Mr. Umang Mehta, Advocate i/b Dhruve Liladhar appeared for the Corporate Debtor.
Learned Counsel for the Financial Creditor submits that they have settled the dues with the Corporate Debtor and settlement agreement dated 07.05.2024 also been executed and joint application moved by the Operational Creditor and Corporate Debtor.
In view thereof, Corporate Debtor is taken out from the CIRP and Resolution Professional is directed to hand over the control back, if taken over.
In view of above, IA No. 2297/2024 is allowed and disposed of.
Company Petition No. (IB)/63(MB)2024 is dismissed as withdrawn.
Any pending IAs’/MAs’ in the company petition shall also stand disposed of having become infructuous.
No order as to costs.
File be closed and consigned to record.