This appeal has been filed against order dated 02.11.2023 by which Section 7 application filed by the Financial Creditor has been admitted. I.A. No. 3925 & 3926 of 2024 has been filed bringing on record the settlement entered between the parties dated 26.04.2024. It is submitted by learned counsel for the Financial Creditor that in view of the settlement, the CIRP may not proceed any further.
The settlement between the parties is taken on record. In view of the above, the order dated 02.11.2023 is set aside. The Corporate Debtor is freed from the CIRP. It is submitted by counsel for the parties that IRP fee has already been paid.
Appeal is disposed off.
