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Judgment
6 paragraphs · 106 words
1.
Ld. Counsels for Resolution Professional present.
2.
IA(I.B.C)/814(KB)2025:
a) Heard Ld. Counsel appearing for Resolution Professional. Ld. Counsel for RP takes us to the page No. 23 of this application. The CoC with hundred percent voting, as it appears from pages No. 28 and 29 resolved to seek withdrawal of this application, in view of the settlement arrived at between the parties.
b) Accordingly, this application under Section 12A is allowed. The C.P. (IB)/145(KB)2024 is dismissed as withdrawn.
c) The RP is discharged of its duties. It is submitted that CIRP cost is paid in full.
d) Accordingly, this IA(I.B.C)/814(KB)2025 is allowed and disposed of.