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Judgment
ORDER
IA 245 of 2021
Learned counsel appearing for the present RP states that , the erstwhile RP which was replaced, vide order dated 02.06.2022 has not received any cooperation from the erstwhile RP, and no documents, assets, information are handed over to the present RP, hence, he is not able to proceed with CIRP and any of the matters .
This application is filed under Section 19 (2) IBC, 2016 Learned Counsel appearing for ex - management respondent nos. 1 to 4 states that they have filed reply. Let the copy be served to the new RP.
We are directing the present RP to immediately file a complaint before IBBI with respect to the conduct of the RP and expedite to resolve the issue and take up the matter with CoC also.
List on 12.09.2022.
IA 526 of 2021
Application is filed by RP under Section 33 IBC, 2016. Learned Counsel for the present RP states that he is unable to make any submission as he does not have any papers files with respect to this matter.
List on 12.09.2022.
IA 393 of 2021
Application is filed by claimants whose claims have not been admitted / decided by the erstwhile RP.
Learned Counsel for the applicant undertakes to served the copy of application to the present RP through e-mail, during course of the day.
RP to take steps.
List on 12.09.2022.