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Judgment
ORDER
IA No. 181/2022
The present application has been filed under Section 12A of IBC before constitution of CoC. It is stated by the learned counsel for the Applicant that no other claim has been received so far and the matter has been settled between the parties. Ld. Counsel appearing on behalf of respondent/ corporate has also endorsed the same.
Keeping in view the submissions made by Ld. Counsel for both the parties, the present IA NO.181/2022 is allowed and CP (IB) No.312/ALD/2019 stands dismissed as withdrawn.
Consequently, moratorium U/s 14 of the Code comes to an end. The IRP/ RP is discharged. Respondent/ Corporate Debtor is released from all the rigours of law and is allowed to function independently through its Board of Directors from immediate effect.