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Judgment
1 paragraphs · 89 words
Minutes of 3rd Meeting of CoC has been submitted by Resolution Professional wherein item No. 4 is related to approval of liquidation process of the Corporate Debtor under Section 33(1)(a) of IB Code, 2016. Having regard to the contents of the item No. 4 and the resolutions passed thereon the liquidation process in this matter is confirmed and the appointment of RP as Liquidator is also confirmed. The Liquidator is directed to inform the development of the proceedings in the matter after four weeks. Post the matter to 12.03.2020.