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Judgment
Vakalatnama has been filed by Diary No. 336/01 dated 01.02.2023. The same is taken on record.
IA No. 274/2023 has been filed under Section 12A of the IBC, 2016 read with Regulation 30A of the IBBI (Insolvency Regulation Process for Corporate Persons) Regulations, 2016 for withdrawal of the main petition being CP(IB) No.336/Chd/Chd/2019 on the ground that the settlement has been arrived at between the parties and the settlement agreement dated 07.01.2023 is placed on record. As per the settlement agreement, it seems that the total amount has been received by the petitioner/ operational creditor. Keeping in view the facts and circumstances mentioned in the application, the present application is allowed and CP(IB) No.336/Chd/Chd/20190 is dismissed as withdrawn.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 CIR Process and Regulations made thereunder. Henceforth, the IRP is discharged and the Board of Directors is restored to its original position. Thus, IA No. 274/2023 is disposed of accordingly.