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Judgment
1 paragraphs · 29 words
The present I.A. is allowed as prayed for, in view of the commercial wisdom of the CoC in its meeting held on 25.10.2023. Accordingly, the IA is disposed of.
Tribunals and CommissionsDivision Bench(2023) 11 NCLT CK 2904
ICICI Prudential Real Estate AIF-I vs Gagan I-Land Township Private Limited
National Company Law Tribunal · Decided on 1 November 2023
- HON’BLE JUDGES
- Ms. Madhu Sinha, Member (Technical) · Ms. Reeta Kohli, Member (Judicial)
- RESULT
- Allowed
- CASE NUMBER
- IA/5004/2023 IN C.P. (IB)/1221(MB)2021