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Tribunals and CommissionsDivision Bench(2020) 02 NCLT CK 0748

Oracle Finvest and Consultants Pvt. Ltd. vs Senioreetaa Designer Ensembles Pvt. Ltd.

National Company Law Tribunal, Kolkata Bench · Decided on 17 February 2020

HON’BLE JUDGES
M. B. Gosavi, J · Virendra Kumar Gupta, Member (T)
RESULT
Disposed Of
CASE NUMBER
CP(IB)No.1096/KB/2019; IA (IB)No.272/KB/2020

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Judgment

2 paragraphs · 123 words

ORDER

Ld. Pr. CA appears for the financial creditor. Ld. Counsel appears for the corporate debtor. Corporate Debtor is admitted in CIRP by order dated 05.02.2020. This application is filed under Rule 11 of the NCLT Rules by the corporate debtor pointing out that settlement is arrived in between them and the Financial Creditor. Ld. IRP appears. Since the matter is settled in between the parties, we allow this application subject to payment of cost of Rs.25,000/- to be deposited by the corporate debtor with Prime Minister's National Relief Fund Online and file proof of deposit to the Registry. Corporate Debtor also shall pay CIRP expenses of Rs.25,000/- to IRP. In view of this, IA(IB) 272/KB/2020 is allowed. CP(IB) No.1096/KB/2019 stands disposed off.