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Judgment
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IA No. 3682/2020: This is an application filed by IRP under Section 12A of the Code. Mr. Viki Dang states that there are two CoC Members. In 4th CoC Meeting, after the deliberation, the COC with 100% voting rights has passed resolution to apply for withdrawal of IB application under Section 12A. The minutes along with the resolution and voting sheets of 4th CoC meeting is annexed. Form ‘FA’ and corresponding mails by the CoC Members for withdrawal are also annexed.
Considering the documents placed and submissions made, we allow the application thereby IB-973/ND/2019 stands withdrawn and disposed of.