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Judgment
In terms of the last order dated 08.10.2024, now an additional affidavit has been filed by the applicant / liquidator on 13.11.2024, vide inward diary No. D-8141, along with certain documents being Annexure - A to F.
Learned Counsel for the respondent states that this copy has not been served upon them. Learned Counsel for the applicant / liquidator undertakes to serve a copy of the same upon the respondent during the course of the day.
Learned Counsel for the applicant / liquidator has apprised about the SCC decision which was taken in the 26th SCC meeting on 15.10.2024, whereby it was resolved by a 74.08% majority that the liquidator shall once again continue to move all the acts, deeds, and matters as may be necessary to pursue the avoidance / PUFA applications as per the provisions of the IBC and Regulations thereof.
In view of the above, the Counsel appearing for the applicant / liquidator states that now both the applications are to be taken care by the present applicant / liquidator and there is no requirement for amendment in the cause title, in view of the latest resolution of the SCC.
Re-list on 06.01.2025.
IA/800(AHM) 2024
This is an application filed by the applicant / liquidator under Regulation 45 of Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016, seeking the following prayers:
- a. Allow the present Application; - b. Pass an order for closure of the Liquidation Process of the Corporate Debtor; - c. Pass such order(s) and/ or direction(s) in the interest of justice which this Hon'ble Tribunal deems fit.
Learned Counsel for the applicant / liquidator states that the corporate debtor was sold in a liquidation process as a going concern. Therefore, an order of closure of the liquidation process is required to be passed in the matter.
In view of the above, we hereby allow the application for closure of the liquidation process of the corporate debtor, being the corporate debtor sold a going concern.
Accordingly, IA/800(AHM) 2024 is allowed and disposed off.