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Judgment
2 paragraphs · 81 words
1.
It is a Miscellaneous Application u/s 12A submitted on 01.01.2019. From the side of RP stated therein that CoC has approved withdrawal of the Petition by 90% vote share. As a consequence, Form-FA for withdrawal has also been placed on record.
2.
The RP has also made a statement in this MA that the Regulation 30A(5) of CIRP Regulations has been completed. Consequently this M.A. is allowed . As a consequence, this Petition CP(IB)-1422(MB)/2017 is hereby disposed of as withdrawn.