ORDERS

NCLT

Orders Date Subject Orders Remarks
25 Mar, 2025 In the matter of Chellsea India Private Limited [CP (IB) No. 424/MB-II/2023]  Dissolution-voluntary Liquidation
21 Mar, 2025 In the matter of Nordic Wireless India Private Limited [CP(IB)/100/(CHE)/2024]  Dissolution-voluntary Liquidation
17 Mar, 2025 In the matter of Campus Impex Private Limited [IA(IBC)(LIQ.)/2 (KB)2025 in CP(IB)/61(KB)2021]  Liquidation
07 Mar, 2025 In the matter of Saptarishi Hotels Private Limited [I.A. No. 1743 of 2024 in C.P. (IB) No. 599/7/HDB/2019]  Closure Of Liquidation
05 Mar, 2025 In the matter of RMA Metals & Alloys Private Limited [IA/IBC/1616(CHE)/2023 in IBA/315/2020]  Liquidation
05 Mar, 2025 In the matter of Green India Building Systems & Services Private Limited [IA 381/2025 In C.P. (IB)/998(MB)2023]  Liquidation
04 Mar, 2025 In the matter of Thomson Video Networks India Private Limited [C.P. No. 956 of 2024]  Dissolution-voluntary Liquidation
04 Mar, 2025 In the matter of Fairmoney Financial Services Private Limited [C.P. (IB) No. 80/BB/2024]  Dissolution-voluntary Liquidation
04 Mar, 2025 In the matter of Procureli India Private Limited [C.P. (IB) No. 182/BB/2023]  Dissolution-voluntary Liquidation
25 Feb, 2025 In the matter of Maverick Digital Tech Private Limited [C.P. (IB)No.43/BB/2024]  Dissolution-voluntary Liquidation

Disclaimer - The Orders/Judgments of judicial authorities as available on the website of the Insolvency and Bankruptcy Board of India (IBBI) are received from various sources and the IBBI does not authenticate the contents of these Orders/Judgments. These Orders/Judgments are not certified copies issued by the judicial authorities. The Orders/Judgments of Courts/Tribunals available on IBBIs website are merely for facilitation purpose. One must do his own research or read the original text of the Orders/Judgments. The Board or its officers will not be held responsible for any damage or loss or liability to anyone, of any kind, in any manner arising therefrom.