It is submi(cid:9)ed by Mr. Ankush Kumar, Proxy Counsel that a joint applica(cid:31)on has been filed on 28.02.2024, bringing on record the se(cid:9)lement
agreement and seeking disposal of the present application filed under Section 7 of the IBC, 2016 in terms of the settlement.
Having heard the submissions made by the Learned Counsel appearing for both the par(cid:31)es and in view of the se(cid:9)lement arrived at between
the parties, the present application stands disposed of with liberty to revive the same, as cause of action does not survive.
IB-179(ND)/2022 is disposed of.
