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Judgment
IA-2043/2020
It is an application filed by the applicant under Section 22(3) (b) of the Code, 2016 for replacement of earlier Interim Resolution Professional Mr. Jatin Madan with CMA Sandeep Goel [IBBI/IPA- 003/IP-N00073/2017-18/10583] as Resolution Professional of the corporate debtor. The resolution has been passed with 100% voting share by the CoC in its 3rd meeting held on 06.03.2020.
In view of the submissions made by the counsel and documents placed on record, we hereby appoint CMA Sandeep Goel as Resolution Professional of the corporate debtor. Thus we accord our acceptance to the proposal made by the CoC. The RP is expected to discharge his functions diligently, honestly and ethically. He is also expected to file reports from time to time as per the requirements of the Insolvency and Bankruptcy Code, 2016 and the Regulations and guide the CoC as per the provisions of the statute and Regulations.
The application stands disposed of.
IA-2185/2020
In view of the order passed in IA-2043/2020 the present application stands disposed of.