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Judgment
This Appeal has been filed against the order dated 16.11.2022 passed by the Adjudicating Authority (National Company Law Tribunal), Jaipur Bench in CP No. (IB) 101/9/JPR/2021 by which order the Application filed under Section 9 of the IBC has been admitted.
A joint Application I.A. No. 4756 of 2022 has been filed by both the parties bringing on record the Settlement between the parties dated 07.12.2022. It is prayed that the Appeal be decided in terms of the Settlement and Settlement Agreement dated 07.12.2022 be taken on record and the impugned order be set aside. It is further prayed that the amount deposited under the orders of this Tribunal may be released in favour of the Respondent No.1 Company.
I.A. No. 4756 of 2022 is allowed. Settlement Agreement dated 07.12.2022 is taken on record. The order dated 16.11.2022 is set aside. Section 9 Application stands dismissed. The amount deposited under the orders of this Tribunal be released in favour of the Respondent No.1. The Appeal is disposed of.