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Judgment
1 paragraphs · 96 words
IA-2352/ND/2021: This is an application filed by erstwhile IRP seeking direction from the Court whether to proceed in CIRP or not, based on e-mail received from the Court Officer dated 19.05.2021. The copy of e-mail is annexed. Such application did not be filed. Since IB-1601/ND/2019 is allowed to be withdrawn and stands disposed of, as per the order dated 18.05.2021, though the order specifically does not mention that IRP is discharged but the moment IB application is allowed to be withdrawn it means that the IRP is discharged from the date of the order. Application dismissed.