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Judgment
O R D E R
Ld. Counsel for the Operational Creditor present. Ld. Counsel for the IRP present. IRP is present in person.
IA(IBC)/462(KB)2022 – This application has been filed by the applicant u/s. 12A of the Insolvency and Bankruptcy Code, 2016. It is submitted by the Ld. Counsel for the IRP that all the dues have been paid and there is no claim pending to any creditors. In view of this, the order of CIRP dated 13/01/2022 passed in CP (IB)/1832(KB)2019 is recalled. Therefore, it is ordered as follows: -
The CIRP initiated against the Corporate Debtor vide order dated 13/01/2022 is hereby closed;
The Board of Directors of the Corporate Debtor is restored to its original position;
The IRP is discharged from his responsibility;
The IRP is hereby directed to handover to the Board of Directors of the Corporate Debtor all its assets and books of account and other documents immediately.
With the above directions both the IA(IBC)/462(KB)2022 and CP(IB)/1832(KB)2019 along with all pending iAs, if any, shall stand disposed of.
File be consigned to the records.