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Judgment
6 paragraphs · 135 wordsI.A. 1080/2022
Mr. Shyam Kapadia, Ld. Counsel for the Applicant/Corporate Debtor present. Mr. Deepak Agrawal, Ld. Counsel for the Respondent/Operational Creditor present.
Both sides submit that as per clause 3 of the Synopsis of I.A. 1080/2020, the matter has amicably been settled and the amount due to Operational Creditor has been settled in full on 04.04.2022 and the settlement agreement has been reduced in writing, however, the same is not on board today.
Since both the sides confirmed that the settlement agreement has agreed upon and the due payment has been made by the Corporate Debtor to the Operational Creditor, nothing survives in the Petition, hence C.P. (IB)/213(MB)2020 is dismissed as withdrawn.
I.A. 1080 of 2022 is allowed and disposed of.
All Pending applications in this case stand disposed of.