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Judgment
O R D E R
Ms.Aishwarya Chevuturi, learned Counsel for the petitioner is present. Heard. Petitioner has proposed Shri Murali mohan Chevuturi, bearing Registration No: IBBI/ IPA-003/00307/2020-2021/13464 act as Resolution Professional. We hereby appoint Shri Murali mohan Chevuturi , to act as Resolution professional in the instant matter as his name appears on the current database of IBBI. He has to file report within ten days from the date of this order.
Meanwhile interim moratorium shall come into force from the date of Application in terms of Section 96 of IB Code, 2016 as under:-
(i)Any legal action or proceeding pending in respect of any debt shall deemed to have been stayed; and
(ii)The creditors of the debtor shall not initiate any legal action or proceedings in respect of any debt.
Learned counsel for the Financial Creditor is directed to serve copy of this order along with Application on the Resolution Professional and file proof of same.
The matter stands adjourned to 30.06.2022.