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Judgment
ORDER
IA (IBC) No.495 of 2021 is filed by the Liquidator for closure of liquidation process under Regulation 45(3)(a) of Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016.
We have perused the record and heard learned counsel for the Liquidator, who appeared in person. Final accounts are produced at page 237 and Form H (Compliance Certificate) is annexed as Annexure- A22 (page 238). Learned counsel for the Liquidator submitted that the Corporate Debtor is sold as a going concern. Hence identity of the Corporate Debtor remains as it is. Since the entire process of liquidation is completed and proceeds are distributed amongst all stakeholders, nothing remains pending now. As far as liquidation process is concerned.
IA (IBC) No.495 of 2021 is allowed. Liquidation process of Corporate Debtor stands closed. Liquidator stands discharged.