Tribunals and CommissionsDivision Bench(2022) 06 NCLT CK 0632

Canara Bank (Syndicate Bank) vs M/s. Clarion Townships Pvt. Ltd.

National Company Law Tribunal · Decided on 1 June 2022

HON’BLE JUDGES
P.S.N. Prasad, Member (Judicial) · Rahul Bhatnagar, Member (Technical)
RESULT
Allowed
CASE NUMBER
IB-410/ND/2020

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Judgment

1 paragraphs · 74 words

This is an application under Regulation 13(2)(d) read with Regulation 17 of the IBBI (IRP for CP) Regulations 2016 and Section 60(5) of the IB Code 2016 filed on behalf of IRP to place on record the list of creditors and report on constitution of Committee of Creditors of the Corporate Debtor with supporting affidavit. The list of the creditors and report of Constitution of CoC was taken on record. The application is allowed.