CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2023) 08 NCLT CK 0543

M/s Teen Murti Construction Pvt. Ltd. vs M/s Rajasthan Urban Drinking Water Sewerage and Infrastructure and Corporation Ltd. & Ors.

National Company Law Tribunal, Jaipur Bench (Rajasthan) · Decided on 9 August 2023

HON’BLE JUDGES
Deep Chandra Joshi, Judicial Member · Atul Chaturvedi, Technical Member
RESULT
Dismissed
CASE NUMBER
IA No. 440/JPR/2023 (CP No. (IB)- 78/9/JPR/2020)

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 51 words

This application under Section 12A of IBC, 2016 read with Regulation 30A of Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 for withdrawal of CP No. (IB)- 78/9/JPR/2020. Mr. Vikram Singh Rathore, IRP present in person. Permission granted. CP No. (IB)-78/9/JPR/2020 is dismissed as withdrawn.