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Judgment
2 paragraphs · 79 words
On Section 12A application filed by the resolution professional based on the CoC resolution, the company petition is hereby dismissed as withdrawn making it clear to the parties that they can act upon the order uploaded by the NCLT, because taking certified copies from the respective NCLT Bench is not possible during lockdown. This application is accordingly allowed in accordance with Section 12A read with Regulation 38(A) of the CIRP regulations, 2016.
All other pending applications are also closed.