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Judgment
IA-5731(PB)/2021:-
It is an application filed for extension of CIRP period for a period of 60 days w.e.f. 28.12.2020 based on the CoC resolution dated 27.11.2020, the CIRP period is hereby extended for 60 days w.e.f. 28.12.2020.
Accordingly, this application is hereby allowed.
IA-731(PB)/2021:-
This is an application filed by the RP under Section 12A of the Code for withdrawal of the Company Petition. Learned counsel for the RP states that this application has been moved on the basis of resolution passed by the CoC with 100 % voting share.
In view thereof, this application is hereby allowed and company petition is hereby dismissed as withdrawn.
The Resolution Professional is hereby discharged from his duties as Resolution Professional of the Corporate Debtor.
In view thereof, all the pending applications are hereby closed.