AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 86 words
ORDER
Ld. Counsel for the Operational Creditor appears. Ld. Counsel for the Corporate Debtor appears.
CA(IB) No. 85/KB/2020 is filed under Rule 11 of the NCLT Rules for withdrawal of the proceeding on account of settlement. We heard both the Ld. Counsel. Withdrawal is allowed subject to payment of cost of Rs. 25,000/- to the Prime Minister Welfare Fund and also to pay fees and costs of Interim Resolution Professional. Order of CIRP stands recalled. CA is disposed of accordingly.
Matter stands withdrawn and disposed of.