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Tribunals and CommissionsDivision Bench(2021) 10 NCLT CK 0393

Royss Trades through its sole proprietor Kritika Priyen Khona vs Ahitri Spinnig Mills Pvt Ltd

National Company Law Tribunal · Decided on 4 October 2021

HON’BLE JUDGES
Madan B. Gosavi, Member (Judicial) · Virendra Kumar Gupta, Member (Technical)
CASE NUMBER
IA/673(AHM)2021 in CP(IB) 250 of 2020

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Judgment

2 paragraphs · 77 words

IA 673 of 2021 is filed by the IRP for withdrawal of main CP on the ground that parties have settled the matter before constitution of CoC.

We heard Ld. Counsel for IRP and Ld. Counsel appearing for Corporate Debtor. Since they have settled the claim, this application, i.e IA 673 of 2021, is allowed and disposed of. CIRP of the Corporate Debtor is set aside and the Corporate Debtor is released from all rigours of CIRP.