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Judgment
1 paragraphs · 96 words
Heard the submission made by the Learned Counsel for the Corporate Debtor and noted the contents of the application. The application moved under Section 12A of IBC by IRP seeking the permission of this Tribunal for withdrawal of the CIRP against the Corporate Debtor is allowed. No dues certificate dated 13.03.2020 which is annexed at A1 to the application moved by the Corporate Debtor along with other annexures are taken on record. The Corporate Debtor is relieved from the clutches of the CIRP. Application for withdrawal of the CIRP is allowed, the matter stands disposed of.