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Judgment
CA 303/ND/2019 is application filed under Rule 11 of National Company Law Tribunal Rules for withdrawal of the company application IB-1307/ND/2018 and termination of CIRP. Learned counsel for applicant states that the matter is settled at total amount of Rs. 81,71,948/- (Rupees Eighty-one Lakh seventy-one thousand nine hundred forty-eight). The deed of settlement duly executed between the parties on 01st September, 2019 is annexed detaining payment schedule. Certified copy of board resolution of applicant company is placed on record. Mr. Jagvir Singh, Director of the Corporate Debtor present in person. IRP was present yesterday when the matter was mentioned and kept for listing today. It has submitted that the COC is not formed. The only claim received by IRP is of present applicant. The application is allowed, thereby IB-1307/ND/2018 stands withdrawn. The IRP is directed to hand over all documents/articles to the Corporate Debtor if only received, with immediate effect. Representative of the IRP Mr. Rakesh Kumar Jain states that they have received the fees and nothing is due. In view of the same, IRP is discharged with immediate effect. CIRP of Corporate Debtor is terminated. IB-1307/ND/2018 stands withdrawn and disposed of in terms of above order. Learned counsel for the applicant makes oral prayer and is granted to revive the said application in failure of the any terms of settlement.