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Judgment
Ld. Counsel for the Operational Creditor submits that the cheque on presentation has been honoured. He on instructions from the Operational Creditor states that matter has been settled and the payment has been received.
Ld. Counsel appearing for the RP also endorses this fact.
Heard and perused.
Hon'ble NCLAT in its order dated 22.04.2026, had recorded that since the parties have entered into a settlement, the order of the Tribunal admitting the Corporate Debtor into CIRP is modified to the extent that the Corporate Debtor would settle the dues in terms of the settlement as per Clause 4 of the settlement agreement.
Since in the present case, the dues of the Operational Creditor have been settled and fee and expenses to the IRP have been paid, the petition is disposed of as settled.
File be consigned to records.