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Judgment
2 paragraphs · 78 words
This is an application under Section 22(3)(a) of IB Code, 2016 by the IRP.
In this application it is stated that the CoC has convened its first meeting on 28.08.2022. In the first meeting, the CoC with 100% majority had confirmed the IRP to act as RP in the matter as the CoC has decided to continue the Interim Resolution Professional as Resolution Professional. This Adjudicating Authority confirms the appointment of IRP as RP. The Application is allowed.