AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 160 wordsIA No. 174/2022
Heard on IA No. 174/2022. This application has been filed for preponing the matter, which is fixed for 18.05.2022.The matter has been preponed for today, therefore, IA No. 174/2022 is rendered infructuous and disposed of accordingly.
IA No. 173/2022
Heard on IA No. 173/2022, which is filed for withdrawal of CP (IB) No. 210/Chd/CHD/2019 on the ground of amicable settlement. The copy of the settlement deed dated 19.02.2022 has been placed on record. This fact is admitted by learned authorized representative of the applicant-petitioner-operational creditor as well as learned counsel for respondent-corporate debtor. Keeping in view the settlement deed dated 19.02.2022 and on request of learned authorized representative of the applicant-petitioner-operational creditor that he wants to withdraw CP (IB) No. 210/Chd/CHD/2019, IA No. 173/2022 is allowed and disposed of accordingly.
CP (IB) No. 210/Chd/CHD/2019
In view of the order passed in IA No. 173/2022, CP (IB) No.210/Chd/CHD/2019 is ordered to be dismissed as withdrawn.