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Judgment
ORDER
I.A.No.26/2022:
This Application has been filed by the Resolution Professional seeking to direct the R-1, 2, 3, 4 & 5 U/s.44(1)(a) of the IBC, 2016 transfer an amount of Rs.1,70,74,000/- to the Bank Account of the CD against the transactions done by giving the preference to the related parties etc.
Heard Shri Chandramouli Prabhakar, learned Counsel for the Applicant-Resolution Professional.
Pleadings are complete. List the case on 23.05.2023.
I.A.No.233/2023:
This Application has been filed by Mr. Guruprasad Venkatesh Hishobkar & Anr., (Applicants) against the Resolution Professional seeking to withdrawal of main C.P.
Heard Ms. S. Manjula Devi, learned Counsel for the Applicant and Shri Chandramouli Prabhakar, learned Counsel for the Respondents.
The Ld. Counsel for the Applicant submits that Promoter of the Company has filed an Appeal against the rejection of the Resolution Plan before the Hon’ble NCLAT and the same is listed before the Hon’ble NCLAT on 24.04.2023.
List the case on 23.05.2023.