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Judgment
O R D E R
The petition is filed by IRP seeking leave of this Tribunal for withdrawal of CIRP initiated against the Corporate Debtor vide order dated 30.05.2022, inter alia, on the ground that the matter has been settled post the order of CIRP agianst the Corporate Debtor. The learned counsel for the Operational Creditor appared. Shri Venugopal Kaspa, IRP appeared. Shri Y. Suryanarayana, learned counsel for the Resolution Professional appeared.
Heard. Perused the record. In view of the settlement reported by the parites and the memo signed by the Operational Creditor as well as Resolution Professional, we are satisfied that the present case is fit to grant leave for withdrwal of the CIRP order agians the Corporate Debtor. Admission order dated 30.05.2022 passed against the Corporate Debtor is hereby set aside. CP (IB) No.103/9/HDB/2021 is dismissed as withdrawn. The Corporate Debtor is at liberty to function through its directors as per the law. IA(IBC) 551/2022 is accoridngly disposed of.