Tribunals and CommissionsDivision Bench(2024) 11 NCLT CK 1443

M/s. Adonis Electronics Private Limited vs M/s. Monica Electronics Limited

National Company Law Tribunal, New Delhi · Decided on 11 November 2024

HON’BLE JUDGES
Ashok Kumar Bhardwaj, Member (J) · Subrata Kumar Dash, Member (T)
CASE NUMBER
IB-2257/ND/2019, New IA-5362/2024

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Judgment

3 paragraphs · 70 words

ORDER

IA-5362/2024: In the backdrop of the order dated 02.09.2024, the sole member of the Stakeholders Consultation Committee (SCC) has preferred the captioned application for taking the consent of Mr. Umesh Kumar, IP, for being appointed as Liquidator on record.

For the reasons stated therein, the application is allowed and the consent of Mr. Umesh Kumar, IP to act as Liquidator is kept on record, subject to all just exceptions.