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Rcm Infrastructure Limited v. Rpw Projects Private Limited

Rcm Infrastructure Limited v. Rpw Projects Private Limited

(National Company Law Tribunal, Mumbai)

I.A. 1683/2019 In C.P.(IB)-1229(MB)/2018 | 08-02-2021

The Court is convened through Video Conference.

1. No representation on the part of the Petitioner. Mr. Vishal Jathar, i/b MDP & Partners, Ld. Counsel for the Respondent present.

2. Counsel for the Respondent submits that the order dated 12.10.2020 passed by Hon’ble High Court of Bombay in Iron Triangle Limited V/s RPW Projects Private Limited in Company Petition No. 1296/2015, wherein the Hon’ble High Court of Bombay has already passed liquidation against the Corporate Debtor.

3. Hence nothing survives in the petition. Accordingly, C.P.(IB)-1229(MB)/2018 is dismissed as infructuous. All other IAs filed in this Company Petition are also disposed of.

Advocate List

  • NONE

Bench
  • SHRI RAJESH SHARMA MEMBER (Technical)
  • SMT. SUCHITRA KANUPARTHI MEMBER (Judicial)
Eq Citations
  • LQ/NCLT/2021/200
Head Note

Insolvency and Bankruptcy Laws — Insolvency and Bankruptcy Code, 2016 — O. 32 Rr. 1 & 2 and Ss. 33 and 34 — Dismissal of petition as infructuous — Impermissibility of — Company Petition (IB) No. 1229 of 2015, High Court at Bombay, order dated 12-10-2020 in Iron Triangle Limited Vs. RPW Projects Private Limited, Company Petition No. 1296 of 2015