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Learned Counsel Mr. Mihir Parikh appeared. Learned Counsel Mr. Adityasinh Parmar appeared for the Corporate Debtor. Learned Counsel Ms. Nidhi Prajapati appeared for the Applicant in IA No. 158 of 2020.
IA No. 158 of 2020 is filed by the IRP under Section 12A of the Insolvency & Bankruptcy Code, 2016 for withdrawal of main CP on the ground that after admission of the application, the parties have settled the matter. The CoC has not formed. Hence, this application is allowed under Rule 8 of the Application to Adjudicating Authority Rules, 2016.
Accordingly, main TP 197 of 2019 [CP(IB) No. 66 of 2019] stands disposed of.