Anand Vihar Reality Pvt Ltd Vs RMB Event Management Pvt Ltd

The matter is taken up through Virtual Hearing (VC).

IA 2089/2021:- Counsel, Mr. Durgaprasad Halwai appeared for the applicant. Counsel, Mr. Shadab S. Jan appeared for the Financial Creditor. Counsel, Mr. Mrunal Surana appeared for the Corporate Debtor. The present IA is filed by the applicant/IRP under Section 12A of the Insolvency and Bankruptcy Code, 2016 read with Regulation 30A under Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), Regulations, 2016 & under Rule 8 of the Insolvency and Bankruptcy Code seeking directions for withdrawal of the Corporate Insolvency Resolution Process of the Corporate Debtor initiated vide order dated 07.09.2021. Counsel appearing for the applicant states and submits that the Petitioner and the Corporate Debtor have entered into formal settlement agreement dated 11.08.2021 whereby, it has been, inter alia agreed that a total amount of Rs. 1,57,00,000/- (i.e. One Crore Fifty-Seven Lakhs only) full and final settlement will be paid to the Petitioner in complete satisfaction of all its claims against the Corporate Debtor under the present Company Petition in the following manner:

Sr. No

Date  of Payment

Amount          (in

Rs.)

Mode  of Payment

1.

10th  August, 2021

31,00,000/-

Before  execution  of  Consent  Terms dated 11th  August 2021.

2.

31st  August, 2021

31,00,000/-

Bank   of  India   Cheque  no.  308404 issued by Corporate Debtor.

3.

30th  September, 2021

21,00,000/-

Bank   of  India   Cheque  no.  308405 issued by Corporate Debtor.

4.

29th  October, 2021

21,00,000/-

Bank   of  India   Cheque  no.  308407 issued by Corporate Debtor.

5.

30th  November, 2021

21,00,000/-

Bank   of  India   Cheque  no.  308408 issued by Corporate Debtor.

6.

31st  December, 2021

21,00,000/-

Bank   of  India   Cheque  no.  308410 issued by Corporate Debtor.

7.

31st  January, 2022

15,77,000/-

Bank   of  India   Cheque  no.  308411 and   308412   issued   by   Corporate Debtor.

Simultaneously      a      sum      of      Rs. 5,23,000/-    towards    TDS    to    the credit of the Petitioner No. 1 with the Central Government.

In view of above submissions and on perusal of documents placed, enclosing therewith copy of the settlement memo reached between the parties, nothing survives in the present Company Petition. Accordingly, CP (IB) No. 576/MB/2019 stand closed. Since this above company petition stand closed and the Corporate Debtor out of rigour of the CIRP. Accordingly, IA 2089/2021 and IA 1854/2019 stands infructuous. Hence, disposed of. File be consigned to records.