Tribunals and CommissionsDivision Bench(2023) 08 NCLT CK 0532

TCI Freight vs Shree R.N. Metals (India) Pvt. Ltd.

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

HON’BLE JUDGES
Deep Chandra Joshi, Judicial Member · Atul Chaturvedi, Technical Member
CASE NUMBER
IA No. 450/JPR/2023 in CP No. (IB)- 130/9/JPR/2019

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Judgment

3 paragraphs · 82 words

IA No. 450/JPR/2023:

Heard Mr. Nitesh Shrivastava, learned counsel appearing on behalf of the IRP. Mr. Shyam Sunder Maheshwari, IRP present in person. An application under Section 12 A of the IBC, 2016 read with Regulation 30A of the CIRP Regulations, 2016 has been filed for seeking withdrawal of ongoing CIRP of M/s Shree R. N. Metals (India) Pvt. Ltd. initiated vide order dated 31.07.2023. Permission granted. CP No. (IB)- 130/9/JPR/2019 is dismissed as withdrawn.

IA No. 450/JPR/2023 stands disposed of accordingly.