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Tribunals and CommissionsDivision Bench(2019) 12 NCLT CK 0719

M S Sankar (IRP) (JRT Agromin Trading Pvt Ltd)

National Company Law Tribunal · Decided on 3 December 2019

HON’BLE JUDGES
S. Vijayaraghavan, Member (Technical) · B.S.V. Prakash Kumar, Member (Judicial)
RESULT
Allowed
CASE NUMBER
MA/1324/2019 in IBA/893/2019

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Judgment

2 paragraphs · 63 words

ORDER

It is an application filed by the IRP based on Form-FA filed by the Applicant in IBA/893/2019 before constitution of CoC, on this Bench being satisfied that this withdrawal is incompliance with Regulations 30A(1)(a) r/w.3 of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Rules, 2016, this MA/1324/2019 is hereby allowed by dismissing the IBA/893/2019 as withdrawn.