AI Structured Summary
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Judgment
3 paragraphs · 65 words
ORDER
IA/109(AHM)2022 and IA/178(AHM)2022 are filed by the RP under Sections 43 and 66 of the IBC. The Resolution Plan is approved. However, the creditors of the Corporate Debtor decided to proceed with these applications. Accordingly, the amended Memo is filed. No one appeared on behalf of the Suspended Management and other respondents. However, the pleadings are complete.
Matter stands adjourned for hearing on 20.12.2022