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Judgment
3 paragraphs · 109 words
ORDER
This is an application filed by the Committee of Creditors for the appointment of resolution professional by replacing the interim resolution professional as provided under section 22 (3) (b) of the code, on the strength of the resolution of the CoC with the voting share of 74.89%. This Bench has gone through the Application filed by the Applicant and heard the Counsel for the Applicant and since the Application is in terms of the Section 22 (3) (b), Mr. Gajesh Labhchand Jain, (registration no. and having address --) is appointed as a resolution professional, in the place of Mr. Rajender Kumar Girdhar, IRP.
Accordingly, this Application is allowed.