Tribunals and CommissionsDivision Bench(2023) 03 NCLT CK 3893

Coral Conpro Pvt.Ltd. vs Saurabh Tayal

National Company Law Tribunal · Decided on 7 March 2023

HON’BLE JUDGES
Anuradha Sanjay Bhatia, Member (Technical) · Kishore Vemulapalli, Member (Judicial)
CASE NUMBER
21. C.P. (IB)/1226(MB)2021

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Judgment

5 paragraphs · 116 words

ORDER

Adv. Kunal Godhwani Appearing for Resolution Professional is present through virtual hearing. None appeared for the Corporate Debtor/Personal Guarantor.

The above Company Petition is filed by Coral Conpro Pvt. Ltd. under Section 95(1) of IBC, 2016 against Mr. Saurabh Taya, Personal Guarantor for initiation of Insolvency Resolution Process.

This Bench appoints Mr. Yatin Kumar Shah having Registration No. IBBI/IPA-001/IPA-001/IP-P-01785/2019-2020/12764 as Interim Resolution Professional in the matter.

The above referred IRP/RP is directed to examine the petition and file his report within 10 days from the date of this order. Registry is directed to communicate this order to the Resolution Professional immediately. List this matter on 04.05.2023 for submission of the report by the Resolution Professional.