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Tribunals and CommissionsDivision Bench(2024) 11 NCLT CK 1405

Devi Constructions Co vs KMC Constructions Ltd

National Company Law Tribunal, Hyderabad Bench-1 · Decided on 29 November 2024

HON’BLE JUDGES
Rajeev Bhardwaj, Member (J) · Sanjay Puri, Member (T)
CASE NUMBER
IA (IBC)/2302/2024 in Company Petition IB/328/9/2022

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Judgment

3 paragraphs · 74 words

ORDER

As per the order dated 26.11.2024, the IRP has filed a memo containing the list of Financial Creditors, who have conveyed their “no objection” for the withdrawal of the CIRP.

The instant application has been moved for the withdrawal of the CIRP against the Corporate Debtor. This application meets all the statutory requirements and accordingly, permission is granted for the withdrawal of the CIRP against the CD. Therefore, this application is disposed of.