IN RE Vs. RUNGTA INDUSTRIES PVT LTD

JUDGEMENT

(1.) The Case is fixed today for passing an order in respect of CA No. 85 of 2017 and for appointment of IRP.

(2.) As, in the present matter a proposal for nomination / confirmation of IRP has been referred to the Insolvency and Bankruptcy Board of India but, the communication there from is still awaited. The statutory waiting period for receipt of such nomination/ confirmation is not yet over.

(3.) Therefore, we examined and considered the merits of CA in the light of above given circumstances.