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Judgment
ORDER
Ld. Counsel for the IRP is present physically.
This Application has been filed by the IRP under Section 12A of the Insolvency & Bankruptcy Code, 2016 for withdrawal of Company Petition IB/215/ND/2025, seeking following prayers: -
“a. Allow the present application filed under Section 12A of the Insolvency and Bankruptcy Code, 2016 read with Regulation 30A of the CIRP Regulations;
b. Permit withdrawal of Company Petition (IB) No. 215 of 2025 filed under Section 9 of the Code against the Corporate Debtor, M/s Vanya Edible Oils & Refineries Pvt. Ltd.; and
c. Pass such other order(s) as this Hon'ble Adjudicating Authority may deem fit and proper in the facts and circumstances of the case.”
Considering the facts and circumstances of the case, submissions made by Ld. Counsel for the IRP and prayers made in the Application, this Tribunal is inclined to allow the present Application. Accordingly, IA/4612/ND/2025 disposed of. Subsequently, IB/215/ND/2025 is dismissed as withdrawn.
IRP is directed to handover the remaining amount to the corporate debtor.
Registry is directed to take into account debt in default amount of Rs.2,25,00,000/ - (Rupees Two Crores and Twenty-Five Lakhs Only) as settled amount before admission for Case Status Report of NCLT.
Connected papers and main file be consigned to record room.