AI Structured Summary
Not yet generated for this judgment
Judgment
Particulars,Amount claimed and admitted,Amount proposed in the plan
Payment to CIRP cost,Approx Rs.10.00 lakhs,Approx Rs.10.00 lakhs
Operational Creditor â€" Dues to
Electricity and Commercial Department","Rs. 3.84 lakhs and Rs.48.00 Crores
(approx..)",NIL
Secured Financial Crediors,Rs.253.26 crores,Rs.14.00 Crores (3 instalments)
Unsecured Financial Creditors â€
Home Buyers 52 Nos",Rs.10.30 crores,"No cash payment. Settlement proposed
is completion and handing over of Flats
with additional contribution from the
home buyers.
in the 10th meeting held on 09.03.2021, this Bench observed that the period of CIR Process of 270 days in this case has been completed on",,
11.03.2021 excluding the stay period of 73 days and lock down period of 132 days. In view of the above, the following order is passed:",,
ORDER,,
(i) The Corporate Debtor M/s.Atlas Gold Townships (India) Pvt Ltd is hereby put under liquidation with immediate effect under Section 33(2) of IBC, 2016.",,
(ii) The Resolution Professional CA Mr. Jasin Jose FCA, IBBI/IPA-001/IP-P000695/2017-2018/11225 of M/s Atlas Gold Townships (India) Pvt Ltd, XI/305H, Near",,
Federal Bank, Opp. Cochin International Airport, Vappalassery, Nedumbassery, Angamally 683572, Kerala, India is hereby appointed as Liquidator of the Corporate",,
Debtor.,,
(iii) The Liquidator is directed to adhere to Section 33(1) (ii) & (iii) and discharge his powers and duties as specified under Section 35 to 41 of IBC, 2016 and",,
meticulously adhere to the Rules and Regulations issued by IBBI in this regard from time to time.,,
IA(IBC)/75//KOB/2021 in TIBA/19/KOB/2019 stands disposed of as above.,,