AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 86 words
ORDER
IA-90/ND/2022:
We have heard the submissions made by the Counsel appearing in the matter and perused the contents of the application. This application filed under Section 12A of IBC Code 2016, is allowed. The Company Petition IB-142/ND/2021 titled as Intec Capital Limited versus Excel Computerised Embroidery Private Limited.
Hence, IB-142/ND/2021 stands dismissed as withdrawn.
Mr. Piyush Moona, IRP is discharged from the duties and responsibilities in the matter and the Corporate Debtor is relieved from the clutches of the CIRP process.
IA is disposed of.