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Tribunals and CommissionsDivision Bench(2024) 07 NCLT CK 1719

Shree Sai Decorators Through Sole Proprietor Pramod Kumar vs Shaila Hospitality Private Limited

National Company Law Tribunal · Decided on 11 July 2024

HON’BLE JUDGES
Reeta Kohli, Member (J) · Madhu Sinha, Member (T)
RESULT
Disposed Of
CASE NUMBER
IA/3561/2024 In C.P. (IB)/408(MB)2023

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Judgment

1 paragraphs · 67 words

IA/3561/2024:- The prayer in the present case is for replacing the IRP with RP Shri Uday Kumar Bhaskar Bhatt. The learned counsel has drawn our attention to the approval having been granted by the CoC for the same. The written consent of the RP and also the authorization of assignment is also placed on record. In view of the aforesaid, the prayer is allowed. IA disposed of.