Tribunals and CommissionsDivision Bench(2026) 01 NCLT CK 3115

Bank of Maharashtra vs Nanai Dairy Pvt. Ltd.

National Company Law Tribunal · Decided on 12 January 2026

HON’BLE JUDGES
Hariharan Neelakanta Iyer, Member (Technical) · Ashish Kalia, Member (Judicial)
CASE NUMBER
IA 115/2026 In C.P. (IB)/4455(MB)2019

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Judgment

6 paragraphs · 128 words

ORDER

IA 115/2026

The above Interlocutory Application is filed under Section 27 of the Code, 2016 seeking replacement of Mr. Prashant Jain, Interim Resolution Professional of the Corporate Debtor, with Solvenza Advisory LLP, Resolution Professional.

Learned counsel for the Applicant submits that the Committee of Creditor in its 17th meeting unanimously approved the appointment of Mr. Solvenza Advisory LLP Registration No. IBBI/IPE-0144/IPA-1/2022-23/ 50008 as Resolution Professional with 100% voting share.

After hearing the submissions of the counsel and upon going through the averments in the application and documents attached therein, we appoint Mr. Solvenza Advisory LLP as Resolution Professional having Registration No. IBBI/IPE-0144/IPA-1/2022-23/ 50008 in place of Mr. Prashant Jain.

With the above direction, the present Interlocutory Application bearing No. IA 115/2026 is allowed and stands disposed of.