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Tribunals and CommissionsDivision Bench(2025) 03 NCLT CK 1607

Shubham Electrotech Private Limited vs Marks Pryor Marking Technology Private Limited

National Company Law Tribunal · Decided on 7 March 2025

HON’BLE JUDGES
Anil Raj Chellan, Member (Technical) · K. R. Saji Kumar, Member (Judicial)
CASE NUMBER
IA 1143(MB)2025 IN C.P. (IB)/600(MB)2023

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Judgment

3 paragraphs · 53 words

ORDER

IA/1143/2025

Heard the Counsel for the IRP. This IA is filed for exclusion of period from the CIRP for the reasons mentioned therein. After considering the special circumstances mentioned in the application, the IA is allowed in terms of prayer 48(b) & (c) of the said IA and it is disposed of.