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Judgment
ORDER
Ld. Pr. CS appears for the corporate debtor. Ld. IRP alongwith the Ld. Pr. CA appears. IA(IB) 445/KB/20 is filed by the corporate debtor for disposal of CP on a ground of settlement. We heard the Ld. Pr. CA for the operational creditor. He admitted that settlement has arrived at in between the parties. Since settlement has been arrived, we invoke our jurisdiction under Rule 11 of NCLT Rules. We allow the application subject to deposit of cost of Rs.50,000/- to be deposited by the corporate debtor in Escrow A/c. of Registrar, NCLT, Kolkata Bench, Kolkata and corporate debtor shall also pay fees of IRP, as per rules. Both IAs and CP stand disposed off. Corporate Debtor is released from all rigours of CIRP.