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Judgment
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It is an application filed under Section 22(3) of Insolvency and Bankruptcy Code, 2016 by Authorized Representative of Committee of Creditors confirming appointment of Interim Resolution Professional namely Mr. Ajay Goyal as Resolution Professional in the second CoC meeting held on 6th November, 2019 with 66.13% votes, the same being in compliance with the provisions of law and in view thereof this application is hereby allowed by confirming Mr. Ajay Goyal, Interim Resolution Professional as Resolution Professional.