IN RE Vs. JAI LAXMI SOLVENTS PVT LTD

JUDGEMENT

(1.) CP No.(IB) 15/ALD/2017; CA NO. 85/2017 Jai Laxmi Solvents Pvt.Ltd.

(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.