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Judgment
It is an application filed by the applicant-CoC under Section 27(3) (b) of the Code, 2016 for replacement of Interim Resolution Professional Mr. Jagdish Kumar to Mr. Mangesh Vitthal Kekre as resolution professional of the corporate debtor. The Form-AA of Mr. Kekre has also been annexed with the present application. The resolution has been passed with 100 % voting share by the CoC in its 7th meeting held on 27.03.2020.
In view of the submissions made by the counsel and documents placed on record, we hereby appoint Mr. Mangesh Vitthal Kekre 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 her 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.