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Judgment
ORDER
IA No. 4100/ND/2021:
Application filed by the IRP under Section 12A of the Insolvency & Bankruptcy Code, 2016 seeking withdrawal of the main IB application in which the application admitting and initiating CIRP order was passed on 07.07.2021. Learned Counsels for both the sides are present. The appointed IRP Mr. S. Sharma is also present through video-conferencing. It is submitted by all that the settlement agreement is arrived at, copy of which is annexed. Form ‘FA’ being the consent of the Operational Creditor is also annexed. Learned Counsel for the IRP, Mr. S. Sharma, makes a statement that the cheques have been issued to the Operational Creditor as well as to the IRP. Considering the submission made and documents on record, we allow the application, thereby IB-3108/ND/2019 stands allowed and disposed of.