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Judgment
5 paragraphs · 92 wordsIA 380 of 2021 is filed by IRP for withdrawal of main CP IB) 171 of 2020 on the ground of settlement arrived in between the Corporate Debtor and
creditors. We heard Learned Counsel for IRP. Application is allowed by invoking our inherent jurisdiction under Rule 11 of NCLT Rules, 2016. The
Corporate Debtor stands released from rigours of CIRP. We direct IRP to handover the requisite documents / records and affairs of the Corporate
Debtor to the Corporate Debtor forthwith.
Accordingly, CP(IB) 171 of 2021 stands withdrawn and disposed of accordingly.