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Judgment
O R D E R
Ld. Counsel for the parties present.
IA(I.B.C)/370(KB)2024:
a. Ld. Counsel appearing for the Applicant seeks liberty to withdraw the present IA.
b. Therefore, this matter is dismissed as withdrawn.
IA(I.B.C)/1015(KB)2022:
a. Since Mr. Amit Patni, IRP is replaced by new RP, let substitution of Mr. Rajesh Keshri in place of Mr. Amit Patni be carried out by making necessary corrections in the cause title.
b. In view of the fact that in addition to the sum of Rs.3 Lakhs another sum of Rs. 4 Lakhs have been paid by demand draft to the RP in terms of our direction on 07th February, 2024, and the payment has been handed over to Mr. Makkar’s client, nothing survives towards adjudication in this matter, Hence contempt proceedings are dropped and notices issued are discharge, and therefore IA 1015 of 2022 and Cont.A. (IBC)/2(KB)2023 are disposed of.
IA(I.B.C)/227(KB)2023:
a. This application has been preferred by the new RP seeking following reliefs in Form FA at Page 16. Page 45 contains voting for withdrawal, it shows that 100% voting has been resolved and withdrawal petition would be filed.
b. In view of such, IA 227 is allowed and the CP is permitted to be withdrawn. CP is thus dismissed as withdrawn
In view of the fact of withdrawal of the CP itself all pending IAs are disposed of without any further orders.