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Judgment
MA (IBC) No. 07/JPR/2022:
Heard Mr. Vishnu Upadhyay, RP present in person along with Ms. Vani Vyas, Proxy counsel appearing on behalf of Mr. Amol Vyas, Adv. for the RP. Mr. Shafi Mohammad, Adv. appears on behalf of the Suspended Directors. An application u/s 12A of the Insolvency and Bankruptcy Code, 2016 read with Rule 30A of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Person) Regulations, 2016 has been filed by the RP. CoC by 100% mandate resolved that application pending before this Adjudicating Authority under Section 9 of the IBC, 2016 be withdrawal/ withdrawn. Learned RP prays for the withdrawal of the same. Permission granted. MA (IBC) No. 07/JPR/2022 is allowed and CP No. (IB)- 42/9/JPR/2019 is dismissed as withdrawn.
CP No. (IB)- 42/9/JPR/2019:
In view of the order passed in MA (IBC) No. 07/JPR/2022, the main CP is dismissed as withdrawn.
All pending IAs stand disposed of.