Tribunals and CommissionsDivision Bench(2023) 01 NCLT CK 0409

Shyam Duvey, Prop. Harsh Agencies and Infra Projects vs Rajtech Infrastructure Pvt. Ltd.

National Company Law Tribunal, Jaipur Bench (Rajasthan) · Decided on 17 January 2023

HON’BLE JUDGES
Deep Chandra Joshi, Judicial Member · Prasanta Kumar Mohanty, Technical Member
RESULT
Dismissed
CASE NUMBER
CP No. (IB)- 312/9/JPR/2019

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Judgment

1 paragraphs · 91 words

Heard Mr. Ajay Kumar Atolia, RP present is person and Mr. Tanuj Gupta, Adv. for the Respondent/ Corporate Debtor. IA No. 540/JPR/2022 has been filed by the RP u/s 12 r/w section 60(5) of the IBC, 2016 r/w Regulation 30A (1) (b) CIRP Regulation, 2016 also r/w Rule 11 of NCLT Rules, 2016. It is submitted that CoC by mandate 100% voting share has recommended and seeking approval for withdrawal of the main CP. Permission granted. CP No. (IB)- 312/9/JPR/2019 is dismissed as withdrawn. IA No. 540/JPR/2022 stands disposed of accordingly.