CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2022) 05 NCLT CK 0526

Eurotainer S.A vs Panoli Products Pvt Ltd

National Company Law Tribunal · Decided on 9 May 2022

HON’BLE JUDGES
Dharminder Singh, Member (Judicial) · Sumita Purkayastha, Member (Technical)
CASE NUMBER
IA/2149/ND/2022, IA/2104/ND/2022, IA/2044/ND/2022 in IB/1141/ND/2020

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

12 paragraphs · 148 words

ORDER

IA/2104/ND/2022

IA/2104/ND/2022 has been moved on behalf of the IRP for withdrawal of the CIRP proceedings initiated against the Corporate Debtor. In view of the fact that the matter has been settled between the parties and the CIRP proceedings stands withdrawn. Application i.e. IA/2104/ND/2022 stand disposed of. Ld. IRP also stated that the cost has been paid and nothing is

-sd-

due. In view of the same, IRP also stands discharged. IB/1141/ND/2020 stands disposed of.

IA/2044/ND/2022:-

IA/2044/ND/2022 is concerned, this IA is now infructuous in view of the settlement and withdrawal of proceedings under Section 12A vide IA/2104/ND/2022.

IA/2149/2022:-

IA/2149/2022 this is a first status report for the period 11.04.2022 to 04.05.2022 by the Interim Resolution Professional and the same is taken on record subject to just exceptions.

With this order, the present application i.e. IA/2149/2022 stands disposed of.

SUMITA PURKAYASTHA MEMBER (TECHNICAL)

DHARMINDER SINGH MEMBER (JUDICIAL)