Ch. Mohd Sharief Tariq, Member - (1.) Matter has been mentioned in relation to CP/637/(IB) /2017 titled RNB ARC Design Systems -vs- Trivitron Healthcare Pvt. Ltd., by the Representative of the Applicant and the Counsel for the Corporate Debtor by filing joint memo of compromise wherein under para '8' of the joint memo it has been mentioned that the principal amount Rs.8,97,659/- and interest amount Rs.2,35,0007- are being paid to the Applicant. Total amount is Rs.11,32,659/- with respect to which 4 DDs have been handed over to the representative for the Applicant as detailed under para 6 of the joint memo. Joint memo filed is taken on record. Consequently, the prayer is made to recall the order dated 24.11.2017 wherein the Corporate Insolvency Resolution Process was initiated against Corporate Debtor and moratorium was declared. However, IRP was not appointed because the reference was made to the IBBI. Since the IRP has not been appointed in the matter and both the parties have settled the matter by way of compromise under which the Corporate Debtor has paid the outstanding debt as agreed by the Petitioner, the order dated 24.11.2017 is recalled and TCP/637/IB/2017 is dismissed as withdrawn. The joint memo filed shall form part of this order.;