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Judgment
5 paragraphs · 82 words
ORDER
Ld. Counsel for the Financial Creditor appeared. Ld. IRP appeared. Assignee of Financial Creditor appeared. Ld. Counsel for the Corporate Debtor appeared.
CA(IB)No.1443/KB/2019 is filed by the IRP under Rule 11 of NCLT Rules for withdrawal of the CP as matter is settled in between the parties.
Although Corporate Debtor already admitted in CIRP, CoC is yet to be formed. Since, parties settled dispute, permission to withdraw the proceeding is granted. CA(IB)No.1443/KB/2019 is disposed of.
CP(IB)No.150/KB/2019 is disposed of as withdrawn.