Tribunals and CommissionsDivision Bench(2019) 09 NCLT CK 0966

Chandrakumar vs S Rajendran (IRP) (PRC International Hotels Pvt Ltd)

National Company Law Tribunal · Decided on 9 September 2019

HON’BLE JUDGES
Ch. Mohd Sharief Tariq, Member (Judicial) · Anil Kumar B, Member (Technical)
RESULT
Dismissed
CASE NUMBER
MA/768/2019 IN MA/651/2019 IN CP/540/IB/2018

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Judgment

2 paragraphs · 60 words

ORDER

Counsels for both the sides are present. It has been submitted by Counsel for the Respondent that during the pendency of the present Application, the Resolution Plan has been approved by this Authority and the objection raised by the Applicant has been addressed properly and in view of it, the Application has become infructuous. Therefore, the Application stands dismissed.