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Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0787

Pathukasahasram Raghunathan Raman RP (Vishwakarma Real Estates) vs ICICI Bank Ltd

National Company Law Tribunal · Decided on 1 August 2019

HON’BLE JUDGES
Ch. Mohd Sharief Tariq, Member (Judicial) · Anil Kumar B, Member (Technical)
CASE NUMBER
MA/318/2019 IN MA/16/IB/2019 IN CP/639/IB/2017

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3 paragraphs · 57 words

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ORDER

The Representative for the Monitoring Committee is present. Counsel for R2, R3, R4 and R5 is present. There is no representation on behalf of R1. It has been submitted by the Representative for the Monitoring Committee that the Respondents have complied with the directions; there does not survive anything. Therefore, the Application stands closed.