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Judgment
The present application is filed with a prayer to appoint the applicant/IRP as the Resolution Professional of the Corporate Debtor, M/s. Attukal Devi Institute of Medical Sciences Limited.
Learned Counsel, Mr. A C Venugopal appears along with learned IRP, CA Mr. Rajmohan R through virtual mode.
Counsel for the Applicant submits that in the 2nd meeting of the CoC held on 25.11.2024, the CoC has unanimously, with 100 percent voting share decided to appoint the IRP as the Resolution Professional (Agenda-Item No.16) to continue the insolvency resolution process. The IRP has also given his written consent to act as the RP by submitting FORM AA dated 04.12.2024, which is forming part of the present application and marked as Annexure IV (at page 66). The CoC has also authorized the applicant herein to file an application before this Tribunal with a prayer to appoint him as the RP, under Section 22 of the IBC, 2016, hence, the present application.
Taking note of the submissions of the learned counsel for the IRP and on perusal of the averments made in the present application, this bench is satisfied. Accordingly, this bench confirms the appointment of Mr. Rajmohan R having his office at Rajbhavan, HS 514/12/1 and 175A, Krishnapuram, 6th street, Ollukkara PO., Krishnapuram temple, Thrissur, Kerala, Pin code-680655 with registration no. IBBI/IPA- 001/IP-P-02331/2020-2021/13517 as the Resolution Professional of the Corporate Debtor, M/s. Attukal Devi Institute of Medical Sciences Limited to continue the insolvency resolution process.
In view of above, this IA(IBC)/526/KOB/2024 is allowed and disposed of.