Ayodhya Finlease Limited vs SRGP Corporation Limited

Ld. Counsel representing the IRP submits that this application has been filed for placing on record the report the Constitution of CoC. He submits that the detailed particulars of the creditors, whose claims have been received and admitted so far, is given at page nos.12 & 13 of the paper book.

Let the Constitution of CoC be taken on record, subject to just exceptions.

Accordingly, IA No.599/2025 stands disposed off.

This application has been filed on behalf of the IRP for appointment of the Authorized Representative of the Financial Creditor namely the Creditors in Class.

Ld. Counsel representing the IRP submits that there are 15 homebuyers (creditors in class), and therefore in order to represent them in the meeting of the CoC, a publication was issued in the newspaper on 04.08.2025, whereby only three votes have been cast in favour of Mr. Nishant Garg to represent as an Authorized Representative of these creditors in class in the meeting of the CoC, the said voting percentage is given at page no.6 of the paper book of this application.

In view of the averments made in the application and the submissions made by the Ld. Counsel representing the IRP, the present application is allowed. Mr. Nishant Garg is therefore declared as an Authorized Representative to represent the creditors in class in the meeting of the CoC.

Accordingly, IA No.600/2025 stands disposed off.

Let the matter be put up on the date already fixed i.e. on 19^th September, 2025.