AI Structured Summary
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Judgment
3 paragraphs · 59 words
ORDER
IA-4411/2023: In view of the averments made therein, IA-4411/2023 is allowed and IB-95/ND/2021 is dismissed as withdrawn. The CD is released from the rigours of CIRP and allowed to function from its Board. The IRP stands relieved of its duties.
IA-3694/2023: In view of the order passed in IA-4411/2023, the IA has become infructuous and disposed of accordingly.