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Judgment
1 paragraphs · 81 words
Heard the submissions made by the counsel for the Resolution Professional and the Corporate-debtor. The application seeking the permission for liquidating the corporate-debtor under section 39(2) of IBC, 2016 is allowed. The RP is directed to comply with the requirements of regulation 39(b) of IBBI (IRP for CP) regulations, 2016 in due course of time. The RP to continue as a liquidator and ensure that expeditious action is taken and application under section 39/2019 is disposed of. Post the matter 06.01.2020.