IA/162(MP)2022
This application is filed by the RP under sub Section (2) & (3) of Section 19 of IBC, 2016 directing the Suspended Management/Respondent to co-
operate with the RP by handing over all the documents and assets of the Corporate Debtor.
Learned counsel, Ms. Noopur K Dalal appearing for the Suspended Management and submitted that the Suspended Management/Respondent
undertakes to co-operate with the RP in successful completion of CIRP.
In view of this, IA/162(MP)2022 stands allowed and disposed of.
