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Judgment
ORDER
IA-454/ND/2026: The prayer made in the captioned application reads thus:
In para 1 of the application, the Applicant has averred that in the order dated 08.01.2026, this Tribunal could inadvertently appoint Mr. Vikram Bajaj, Insolvency Professional, bearing Registration No. IBBI-IPA-002/IP-N00003/2016-2017/10003 as IRP in place of Mr. Nitin Narang, Insolvency Professional, bearing Registration No. IBBI/IPA-002/IP-N00828/2019-2020/12629 proposed by the Applicant. Para 1 of the application reads thus:
“The instant application is being filed by Central Bank of India (‘Applicant’) under rule 11 read with 154 of the National Company Law Tribunal Rules, 2016 (‘NCLT Rules’) seeking rectification of the order dated 08.01.2025 passed by this Hon’ble Tribunal, wherein this Hon’ble Tribunal while allowing the captioned petition (‘TP (IB) No. 1/ND of 2025’) filed by the Applicant under section 7 of the Insolvency and Bankruptcy Code, 2016, has inadvertently appointed Sh. Vikram Bajaj, Insolvency Professional, bearing Registration No. IBBI/IPA-002/IP-N00003/2016-2017/10003 as the Interim Resolution Professional (‘IRP’), in place of Sh. Nitin Narang, Insolvency Professional, bearing Registration No. IBBI/IPA-002/IP-N00828/2019-2020/12629, proposed by the Applicant. Copy of the order dated 08.01.2026 passed by this Hon’ble Tribunal is annexed herewith and marked as ANNEXURE A-1.”
As can be seen from the Part-III of TP (IB) No. 1/ND/2025, it was Mr. Hemant Sharma bearing Registration No. IBBI/IPA-002/IP-N000I5/2016-2017/10019 whose name was proposed to be appointed as RP. Part-III reads thus:
We are fully conscious that when we had appointed Mr. Hemant Sharma as RP while dictating the order in the open court, Mr. Hemant Sharma turned up and mentioned that he did not wish to continue as RP in the matter and sought to withdraw his consent. At that point of time, the counsel for the bank participated in the proceedings virtually and submitted that it would be proper to appoint Mr. Vikram Bajaj, Insolvency Professional, bearing Registration No. IBBI-IPA-002/IP-N00003/2016-2017/10003 as RP who is also RP in the CIRP is progress qua the principal debtor. The relevant excerpt of the order dated 08.01.2026 reads thus:
Apparently, on 08.01.2026 this Tribunal was conscious and careful and not inadvertent in making appointment of RP. May be subsequently the financial creditor i.e. Central Bank of India filed IA-193/ND/2026 for replacement of Mr. Vikram Bajaj, IP with Mr. Nitin Narang, IP. But the changed stance of the Central Bank of India (FC) can be no ground to impute inadvertence against the Tribunal. Nevertheless, as it may, since in terms of the order dated 19.01.2026 we could take the consent form of IP Mr. Nitin Narang on record, it is directed that from 19.01.2026 Mr. Nitin Narang would discharge the function of IRP. It is made clear that whatever function could be discharged by Mr. Vikram Bajaj, IP in his capacity as IRP qua the present process would hold good. Subject to aforementioned, the present application stands disposed of.