AI Structured Summary
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Judgment
The instant application is filed under Section 12A of the Insolvency and Bankruptcy Code, 2016.
On perusal of the record, it is found that an application, i.e., CP (IB) No.192/2020, admitted on 15.10.2020 and appointed Mr. Sachin Bhattbhatt as Interim Resolution Professional (IRP). The Committee of Creditors (CoC) is not yet constituted. Meanwhile, the respondent has settled the matter with the Operational Creditor and to that effect Form FA has been filed.
The learned lawyer for the IRP has submitted that in view of the settlement, as also, when the CoC is not yet constituted, the matter is being withdrawn. Hence, praying for passing appropriate order.
Gone through the record and also seen Form FA filed by and on behalf of M/s. Manujula Fashions, through its proprietor.
The corporate debtor has paid an amount of Rs.16,25,389/- by way of A/c Payee Cheque dated 30.11.2020 issued in favour of Manjula Fashions. In view of such settlement, the application so filed by the IRP is allowed.
The learned lawyer appearing on behalf of the IRP submitted that the IRP has already received his fees.
Accordingly, the instant application, i.e. IA 740/2020, stands allowed and disposed of.