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Judgment
4 paragraphs · 104 words
In IA-4811/2020, report filed and taken on record. Accordingly, IA-4811/2020 is hereby allowed.
IA-3863/2020 filed u/s 54 of the Insolvency and Bankruptcy Code, 2016 seeking for dissolution of the corporate debtor company along with Final Report and Form-H stating that there are no assets in the Corporate Debtor Company and the Promoter-Directors are not traceable.
In view thereof, for there being no objection from any of the Creditors, the company is hereby dissolved by ordering the Liquidator to serve this copy of the order upon with the RoC within seven days hereof.
Accordingly, this IA-3863/2020 is hereby allowed. Simultaneously, (IB)-159(PB)/2017 is hereby disposed of