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Judgment
ORDER
This Application has been filed by the Applicant/IRP under Section 12A. The RP states that a compromise has been arrived at between the parties, following which written consent terms dated 12.09.2024 have been executed, which have been annexed with the IA. The Counsel for the applicant further states in view of the settlement terms, he has instructions not to proceed with the present Company Petition any further and withdraw the same. It has also been pointed out that CoC has not been formed as yet. In the light of the facts and circumstances mentioned in the application, we deem it appropriate to allow the application. Accordingly, C.P.(IB)/3776(MB)2019 is dismissed as withdrawn as per the consent term dated 12.09.2024. Hence, the present application i.e. IA.No.4452/2024 is allowed and disposed of. The file be closed and consigned. However, the petitioner shall be at liberty to get the petition revived in case the consent terms are not adhered to by the Corporate Debtor. All the pending applications connected with the present Company Petition, if any, are also disposed of having become infructuous in terms of the above order