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Judgment
ORDER
This matter was taken up on special mentioning.
IA No.2010/2024
The present application has been filed under Section 12-A for withdrawal of the main petition on the basis of settlement between the parties. Form FA is annexed as Annexure A-4 at Page No.45 of the application. It is stated by the learned counsel for the IRP that CoC has not been constituted so far and all the expenses of the RP have been paid by the petitioner. The matter is stated to be settled for a sum of Rs. 2,75,00,000/- as per the settlement agreement dated 14.09.2024 and a copy of the same has been annexed as Annexure A-3 of the present application. Keeping in view of the facts and circumstances mentioned in the application IA No.2010/2024 is allowed and CP(IB) No. 170/Chd/Pb/2020 is dismissed as withdrawn.
As a consequence, moratorium declared under Section 14 of the Code comes to an end and the corporate debtor is discharged from the claims in lieu of the said petition and is free from the rigours of the Code and Regulations made thereunder. Henceforth, the RP is discharged and the Board of Directors is restored to its original position. Thus, IA No. 2010/2024 is disposed of.