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Judgment
IA No.352/2022
The present application has been filed under Section 19(2) of IBC R/w Rule 11 of NCLT Rules with a prayer to direct the respondent/ suspended management to cooperate and give access of all documents and details in the application.
Let the notice of this application be given to the respondent within two weeks and after service of notice, reply if any, be filed within next three weeks.
List this matter on 19th December, 2022.
IA No.359/2022
The present application has been filed under Section 22(3)(a) of IBC r/w Rule 11 of NCLT Rules, 2016 with a prayer to confirm IRP Mr. Anurag Nirbhaya as RP.
Confirmation of IRP as RP as resolved by CoC in its meeting dated 23rd September, 2022 in Item No.B-4 with 100% voting share.
Keeping in view the facts and circumstances, IA No.359/2022 is allowed and IRP Mr. Anurag Nirbhaya is now confirmed as RP of the corporate debtor in the CIRP process.
Accordingly, IA No.359/2022 stands disposed of.
IA No.360/2022
The present application has been filed under Rule 154 of NCLT Rules, 2016 by the applicant with a prayer of correction by removing the details of IA No.305/2022 from order dated 27.09.2022. Let the details of IA No.305/2022 be removed from the order dated 27th September, 2022 passed by this Bench.
Accordingly, IA No.360/2022 is allowed and disposed of.