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Judgment
2 paragraphs · 110 words
The Ld. Counsel for the IRP informs that the CoC has still not been constituted and the debt has been settled. Accordingly, this Application and prescribed form has been filed for withdrawing the CIRP initiated in the case of Corporate Debtor. The Application is allowed. The Corporate Debtor is taken out of the CIRP. The IRP is directed to return the control and management of the Corporate Debtor to the Suspended Board along with record in his possession. The Suspended Board shall settle the fees of the IRP, as is agreed between the Creditor and IRP. Accordingly, IA 778/2024 is allowed and disposed of.
The CP is dismissed as withdrawn.