AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 105 words
IA No. 90/2022
The present application has been filed under Section 60(5) of IBC, 2016 seeking direction to respondent no. 1 for consideration of the claim of the Operational Creditor in pursuance to the order 23.02.2021. However, it is admitted by the learned counsel for the parties that the Resolution Plan has already been approved and is being acted upon.
In these circumstances, it is stated by Mr. Ram Prakash Rai, Advocate for the Applicant in IA No. 90/2022 that the present application has rendered infructuous and the same may be disposed of.
Therefore, the present IA NO. 90/2022 is disposed of as being infructuous.