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Tribunals and CommissionsDivision Bench(2024) 09 NCLT CK 1269

Options vs Zorek Education Technologies Pvt Ltd

National Company Law Tribunal, Hyderabad Bench-1 · Decided on 3 September 2024

HON’BLE JUDGES
Rajeev Bhardwaj, Member (J) · Sanjay Puri, Member (T)
CASE NUMBER
IA (IBC)/1808/2024 in Company Petition IB/190/9/2022

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Judgment

3 paragraphs · 46 words

ORDER

IA (IBC)/1808/2024

This application has been filed under Section 12A from the withdrawal of the CIRP against the CD. Compliance as per the provisions have already been met. Therefore, this application is allowed and the CIRP of the CD is withdrawn. RP is also discharged.