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Tribunals and CommissionsSingle Bench(2022) 09 NCLT CK 0596

In Re: TCP (IB) No.93/9/AMR/2019 (Section 12A Withdrawal)

National Company Law Tribunal, Amaravati Bench · Decided on 28 September 2022

HON’BLE JUDGES
Telaprolu Rajani, Member Judicial
RESULT
Disposed of
CASE NUMBER
IA No.193 of 2022 in TCP (IB) No.93/9/AMR/2019

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Judgment

5 paragraphs · 145 words
1.

This application is filed by the Applicant under Section 12A of the Insolvency and Bankruptcy Code, 2016 Read with Regulation 30A(1)(a) of IBBI (Corporate Insolvency Resolution Process) Regulations, 2016, seeking to withdraw the TCP (IB) No. 93/9/AMR/2019, which is admitted by this Tribunal vide its order dated 16.08.2022. The Regulation 30A(1)(a) of the IBC (CIRP) Regulations, 2016, is re-produced under:

"30-A Withdrawal of application – (1) An application for withdrawal under Section 12-A may be made to the Adjudicating Authority –

(a)

before the constitution of the committee, by the applicant through the Interim Resolution Professional"

2.

The IRP states that complete fee was received and filed Form- FA and recorded the same. The I.A No.193/2022 is allowed and permission is granted to withdraw the Petition. Hence, TCP (IB) No.93/9/AMR/2019 is dismissed as withdrawn.

Accordingly, TCP (IB) No.93/9/AMR/2019 along with I.A.No.193/2022 are disposed of.