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Judgment
I.A. 2125/2021
The above application is filed by IRP under section 12A of the Code for withdrawing the main Company Petition 4443/2019, in view of the settlement entered into between the Financial Creditor and the Corporate Debtor by entering into consent terms on 17.09.2021.
The Ld. IRP submits that he has not received any claims in the above matter and no COC was constituted so far.
After hearing the submissions made by the IRP and upon perusing the material available on record, this Bench feels that the above I.A. deserves to be allowed and accordingly, the same is allowed and the CIRP admission order dated 07.09.2021 passed by this Bench against the Corporate Debtor is withdrawn by releasing the Corporate Debtor from all rigours of moratorium.