Indian Bank Vs Neha Bedi

National Company Law Tribunal, Chandigarh Bench 12 Mar 2024 IA No. 111 Of 2023 In CP (IB) No. 32/Chd/Pb/2022 (2024) 03 NCLT CK 0035

Bench: Division Bench

Result Published

Judgement Snapshot

Case Number

IA No. 111 Of 2023 In CP (IB) No. 32/Chd/Pb/2022

Hon'ble Bench

Harnam Singh Thakur, Member (J); Subrata Kumar Dash, Member (T)

Advocates

D.P. Garg, Divya Sharma, Salina Chalana

Final Decision

Dismissed

Judgement Text

Translate:

IA No. 113/2023

This application has been filed for replacement of the RP, but the said application has been moved without constitution of CoC. Learned counsel for applicant wants to withdraw the present petition with a liberty to file afresh. Keeping in view the statement made, IA No. 113/2023 is dismissed as withdrawn with a liberty aforesaid.

Ld. counsel for the RP is directed to constitute the CoC within one week and take decision regarding the Agenda Item placed before him and list the matter on 30.04.2024.

Madhya Pradesh High Court