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Judgment
3 paragraphs · 112 wordsIA-3947/2021:-
Counsel for the Operational Creditor is present and submits that full and final payment has been made by the Corporate Debtor as per the settlement agreement in the matter. The present Petition has been preferred to withdraw the main Petition under IB- 2848(ND)/2019. We have perused the present IA along with settlement enclosed with the application which confirms that the Operational Creditor has received full payment as per Settlement Agreement. Accordingly, the present Petition No. 2848/2019 is permitted to the withdraw in terms of Rule 8 of NCLT Rules, 2016 . The persent IA stands closed.
The case folders and papers to the aforesaid matter be consigned to the record room.