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Judgment
11 paragraphs · 166 wordsRajesh Dayal Khare, Member, (J)
CP NO.(IB) 501/ALD/2019, LA NO. 235/2021
The matter was taken up today through Video Conferencing.
Heard Ms. Babita Jain, Advocate for the Applicant and Sh. Kartavya Batra, Advocate for the Respondent through video conferencing.
It has been intimated that a withdrawal application i.e LA No. 235/2021 has been filed for withdrawing the present proceedings on the ground that
the parties have entered into the settlement agreement on 14.07.2021 by which, the matter has been amicably settled between the parties and the
payment has been made by the corporate debtor and therefore the application for withdrawing the present petition.
Ld. Counsel for the Respondent also stated that they have no dispute with regard to the settlement agreement reached between the parties.
In view of the settlement agreement as afore-detailed, no useful purpose would be served in keeping the proceeding pending in the matter, thus, the
present petition is dismissed as withdrawn.
No order as to costs.