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Judgment
IA 2408/ND/2020 was an application for urgent hearing and the same was allowed vide order 20.07.2020.
Heard the submission made by the counsel for RP, who was earlier directed to act as liquidator until the appointment of liquidator. It transpired that pursuant to the order dated 20.07.2020, the matter was taken with up by CoC. The CoC has informed through email that they are unable to finalise the name of the liquidator and requested the Tribunal to appoint the liquidator in the matter. Mr. Akhilesh Kumar Maheshwari IBBI / IPA – 001 / IP – P01877/ 2019-20/ 12934, email address akhilesh_maheshwari@yahoo.co.in is appointed as liquidator in the matter and the liquidator may take steps as per law in force.
The case is now posted to 18.08.2020.