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Judgment
1 paragraphs · 99 words
The instant application is filed under Section 94 of the Code seeking initiation of CIRP against the Personal Guarantor. Learned Counsel for the Applicant states that present application is filed through RP and declaration as mentioned in Section 97 of the Code with respect to no disciplinary proceedings being pending against the RP is also obtained. The Interim Moratorium shall commence under Section 96 of IBC, 2016 from the date of application. The RP, as suggested by the Applicant, Mrs. Anjali Choksi, having Registration No. IBBI/IPA-01/IPA-P00820/2017-18/11382 is directed to file report within one month. Matter to appear on 22.12.2021.