JUDGEMENT
M.K. Shrawat, Member -
(1.) C.P. No. 82/I&BC/NCLT/MB/MAH/2017
The Learned Representatives of both the sides are present.
(2.) The IRP Mr. Amit Poddar is aiso present.
(3.) The IRP is appointed vide an Approval Letter from IBBI, New Delhi. He is directed to place on record the progress of the execution of Insolvency and the actions taken such as Meeting of the C.O.C. and to place on record the information about the total claims in addition to the outstanding debt of the Creditors in this case.;
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