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4. Nitech Male ORDER
Ld. Counsel for the Financial Creditor and Corporate Debtor appeared. Ld. IRP appeared.
CA(IB)no.1685/KB/2019 is filed under Rule 11 of NCLT Rules by the Financial Creditor and the Corporate Debtor for withdrawal of Petition on the ground of settlement. We heard both Ld. Counsels. We permit withdrawal subject to cost of Rs. 50,000/- to be paid to Prime Minister's National Relief Fund. CA is allowed and disposed of.
IRP submitted that he has not made public announcement. He is exempted from doing so.
Matter is disposed of.