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Judgment
This application has been filed under Section 12A of the Insolvency & Bankruptcy Code, 2016 for withdrawal of the main petition. Learned Counsel for the IRP appeared and stated that matter has been settled as the party has received the relevant amount. He further stated that IRP has already received the fees and costs etc. and nothing is due. IRP stands discharged from his duties.
In view of the submission made in the application, present application i.e. IA-2809/ND/2022 stands allowed and disposed of as withdrawn.
Corporate Debtor stands discharged from the rigours of the CIRP proceedings, now the management shall be controlled by the Board of Directors of the Corporate Debtor. IB-1462/ND/2019 stands disposed of.
File be consigned to records.