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Judgment
ORDER
This is an application filed by the Applicant under Rule 11 of the National Company Law Tribunal Rules, 2016, seeking the following reliefs:
Appointment of M/s Stress Credit Resolution Private Limited as the Liquidator of the Corporate Debtor; and
Direction to the erstwhile Liquidator, Ms Mayuri Daga, to hand over forthwith all files, documents, records, and papers pertaining to the liquidation proceedings of the Corporate Debtor to the newly appointed Liquidator, i.e., M/s Stress Credit Resolution Private Limited, so as to ensure that the liquidation process is carried out without any hindrance.
Pursuant to the order of the Hon’ble NCLAT, which remanded the matter and set aside the earlier orders dated 11.06.2025 passed in I.A. (Liq.) No. 1/MP/2025 in C.P. (IB) No. 53/MP/2023 and I.A. (Liq.) No. 3/MP/2024 in C.P. (IB) No. 54/MP/2023. Subject to confirmation of the empanelment/eligibility of M/s Stress Credit Resolution Pvt. Ltd., this Adjudicating Authority proceeds to appoint M/s Stress Credit Resolution Private Limited as Liquidator, consistent with the remit after remand.
The erstwhile Liquidator, Ms. Mayuri Daga, is directed to forthwith hand over all files, documents, records, papers and data pertaining to the liquidation of the Corporate Debtor to the newly appointed Liquidator, so that the process continues without hindrance.
The erstwhile Liquidator shall also place on record the status of the liquidation proceedings, in terms of the Hon’ble NCLAT’s directions, by filing separate interlocutory applications, if so advised.
In view of the foregoing directions and the remand order of the Hon’ble NCLAT, I.A. (Liq.) No. 6/MP/2025 stands allowed and is hereby disposed of.