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Tribunals and CommissionsDivision Bench(2023) 07 NCLT CK 3691

Jai Annanya Investments Pvt. Ltd.

National Company Law Tribunal, Kolkata Bench · Decided on 17 July 2023

HON’BLE JUDGES
Rohit Kapoor, Member (Judicial) · Balraj Joshi, Member (Technical)
CASE NUMBER
IA(IBC)368(KB)2023 in CP(IB)/2119(KB)2019

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Judgment

4 paragraphs · 65 words
1.

IA(IBC)/368(KB)2023 was reserved for order on 16/06/2023.

2.

While going through the application it is seen that the RP has not attached with the application his written consent to act as Liquidator of the Corporate Debtor.

3.

Therefore, RP is directed to submit his written consent to act as the Liquidator of the Corporate Debtor within 7 days.

4.

List the matter on 08/08/2023.