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Judgment
3 paragraphs · 77 words
This is an application filed by the applicant u/s 12A of IBC, 2016 for withdrawal as the stated debt has been settled in full by Demand Draft by the respondent. CoC has not yet been constituted by IRP and settlement has taken place between parties.
Heard Ld. PCS for the applicant and respondent.
Application is allowed. IA 1352 of 2024 along with main petition CP IB 122 of 2024 is disposed-off as the debt is fully repaid