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Tribunals and CommissionsDivision Bench(2025) 09 NCLT CK 1305

Mr. Pradeep Kumar Chakravarty In The Matter Of DSM Projects Private Limited vs A N Enterprises Infrastructure Services Private Limited

National Company Law Tribunal · Decided on 24 September 2025

HON’BLE JUDGES
Prabhat Kumar, Member (Technical) · Sushil Mahadeorao Kochey, Member (Judicial)
CASE NUMBER
IA(I.B.C)/4450( MB)2025 in C.P. (IB)/221(MB)2025

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Judgment

5 paragraphs · 119 words

ORDER

1)

Mr. Abhishek Mishra, Ld. Counsel for the Applicant is present.

2)

The present Interlocutory Application has been filed by the Applicant/Resolution Professional of the Corporate Debtor for placing on record the minutes of Meeting dt. 20.08.2025, wherein the appointment of the Applicant herein has been confirmed as the Resolution Professional.

3)

The above said Minutes are taken on record. The Appointment of Applicant as Resolution Professional is confirmed. No order is called for.

4)

The Interlocutory Application bearing IA No. 4450 of 2025, is disposed of as Allowed. Registry shall list the main Company Petition on Board on the date when the pending / new Applications, if any, arising out of the present Company Petition are listed.