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Judgment
Per: Rahul Bhatnagar, Member (Technical)
The present Petition CP (IB) No. 10/ND/2024 is filed under section 95(1) of the Insolvency and Bankruptcy Code, 2016 ('Code') read with rule 7 of the Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution process for Personal Guarantors to Corporate Debtor) Rules, 2019 ('Personal Guarantors Rules') and regulation 4(2) of IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 ('Personal Guarantors Regulations') by M/s White Line Enterprises, Operational Creditor of M/s Sahil Home Loomtex Private Limited (Corporate Debtor) for initiating the Insolvency Resolution Process ('IR Process') against Mr. Ramesh Kumar Chugh (Personal Guarantor/Respondent).
The Applicant has filed the present petition seeking insolvency resolution process against the Respondent (Personal Guarantor). The petitioners contended that a copy of the application has already been served to the Personal Guarantor and the Corporate Debtor (Principal Borrower) for whom the Guarantor is a Personal Guarantor as per Section 95(5) of The Insolvency and Bankruptcy Code, 2016 read with Rule 7(3) of the Personal Guarantors Rules.
The applicant has not proposed the name of any resolution professional. Therefore, we are to appoint a Resolution Professional as per the latest panel maintained by the IBBI for the time period 1st January, 2024 – 30th June, 2024. Accordingly, we appoint Ms. Parul Goyal, IBBI Registration No. IBBI/IPA-001/IP-P-02541/2021-22/13900 to act as Resolution Professional. The contact details of the RP are [email protected] and Mobile Number is 9891501496. Authorization for Assignment is valid till 07/12/2024.
The Hon'ble Supreme Court of India in the matter of Dilip B Jiwrajka vs Union of India & Ors. In Writ Petition (Civil) No. 1281 of 2021 while considering the constitutional validity of Sections 95-100 of The Insolvency and Bankruptcy Code, 2016 in their judgement have concluded that no judicial adjudication is involved at the stages envisaged in Sections 95-99 of The IBC. The Hon'ble Supreme Court of India has further concluded that no hearing is required by the Adjudicating Authority at the stage when it appoints a Resolution Professional u/s 97(5) of IBC.
This Adjudicating Authority hereby appoints Ms. Parul Goyal as the Resolution Professional in the matter. The Resolution Professional is to file the Assignment Declaration along-with their Letter of Consent within 7 (seven) days from today with the Registry.
The Resolution Professional is directed to file his report in terms of Section 99 the Code and the relevant Regulations within the stipulated time period.
A copy of the Report by the resolution professional under Section 99 so filed shall be forthwith provided to the Personal Guarantor, Corporate Debtor and Financial Creditor.
List the matter on 20/03/2024 for the perusal of the Report of the RP and further proceedings.