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Judgment
IA No. 131/JPR/2023:
This application under Section 12A of the IBC, 2016 for withdrawal of ongoing CIRP initiated against M/s Aarti Suitings Private Limited vide order dated 17.06.2021. The RP has submitted that he has received Form FA dated 23.01.2023 seeking withdrawal of ongoing Corporate Insolvency Resolution Process from M/s Sangam India Limited on whose application under Section 9 of IBC, 2016, the CIRP was initiated against the Corporate Debtor. CoC members having 97.34% voting rights has approved the withdrawal of CIRP of M/s Aarti Suitings Pvt. Ltd. by 97.34%.. Therefore, CIRP admitted under Section 9 of IBC, 2016 vide order dated 17.06.2021 be withdrawn. Permission granted. CP No. (IB)- 02/9/JPR/2021 is dismissed as withdrawn.
All pending IAs stand disposed of accordingly.