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Tribunals and CommissionsDivision Bench(2023) 08 NCLT CK 0707

JC Flowers Asset Reconstruction Pvt. Ltd vs Reliance Innoventures Private Limited

National Company Law Tribunal · Decided on 22 August 2023

HON’BLE JUDGES
Reeta Kohli, Member (Judicial) · Madhu Sinha, Member (Technical)
CASE NUMBER
IA/3726/2023 in C.P. (IB)/1154(MB)2020

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Judgment

2 paragraphs · 75 words

The I.A. has been filed for seeking replacement of Mr. Bhrugesh Amin, IRP of the Corporate Debtor with Mr. Harish Kant Kaushik as the Resolution Professional as per the Resolution passed by CoC in the 1st CoC meeting held on 14.07.2023 and 24.07.2023.

In view of the voting percentage at pg. 44 of the Application i.e. 100 % and in view of the consent of the RP, I.A. is allowed and the prayer is granted.