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Tribunals and CommissionsDivision Bench(2022) 01 NCLT CK 0401

Nurani Subramanian Suryanarayanan (IRP) M/s Duraent Biologicals Ltd

National Company Law Tribunal · Decided on 11 January 2022

HON’BLE JUDGES
Justice (Retd.) S. Ramathilagam, Member (Judicial) · B. Anil Kumar, Member (Technical)
RESULT
Allowed
CASE NUMBER
IA(IBC)/6/CHE/2022 in CP(IB)/202(CHE)2021

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Judgment

5 paragraphs · 90 words

This is an application filed under Rule 11 of NCLT Rules 2016 r/w Sec 16 of IBC 2016 to get relieves from the role of the IRP. The application is moved for and on behalf of the IRP Mr. Nurani Subramanian Suryanarayanan.

Owing to the reasons explained in the application, the IRP of this particular Corporate Debtor is relieved.

This application IA(IBC)/6/CHE/2022 is filed for appointment of IRP by the Adjudicating Authority.

The Adjudicating Authority is hereby appointing Mr. S. Diraviam (Regn.No.IBBI/IPA-002/ID-N00616/2018-19/11889), e-mail Id:[email protected] as IRP.

Accordingly, IA(IBC)/6/CHE/2022 is allowed.