| Name of Corporate Debtor | Name of Resolution Professional | Last date for receipt of expression of interest | Date of issue of prospective resolution applicants | Last date for submission of objections to provisional lists | Form G | Remarks |
|---|---|---|---|---|---|---|
| INMA INTERNATIONAL LIMITED | Mr. S.R. Shriraam Shekher | 20th July, 2025 | 30th July, 2025 | 04th August, 2025 |
 (625.9 KB) |
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| INMA INTERNATIONAL LIMITED | Mr. S.R. Shriraam Shekher | 30th June, 2025 | 02nd July, 2025 | 04th July, 2025 |
(1.82 MB) |
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| INMA INTERNATIONAL LIMITED | Mr. S.R. Shriraam Shekher | 23rd June, 2025 | 25th June, 2025 | 26th June, 2025 |
(1.02 MB) |
In view of the Hon'ble Madras High Court verdict vide its order dated 03.4.2025, all petitions of the suspended directors were dismissed and the prayers of the FC were allowed. The 330 days of time line would be ending on 14.7.2025 and hence, there was a |
