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Judgment
O R D E R
Ms. Heena Vichare i/b Adv. Prachi Wazalwar, Ld. Counsel for the Applicant present. None for the Respondent.
IA-3436/2022 : This is an Application filed by the Applicant for a change in the proposed IRP i.e. Mr. Rajesh Mittal given at the time of filing the Petition with the newly proposed IRP; Mr. Debi Prasanna Sarangi having registration number IBBI/IPA-002/IPN00158/2017-2018/10405.
Counsel for the Applicant submits that the Company Petition No. 344 of 2020 was heard and Reserved for Orders on 19.10.2022 and both sides are directed to file written submissions latest by Friday evening. As per the order, the Applicant has duly filed the written submissions on 21.10.2022.
Counsel further submits that the Financial Creditor seeks to change the proposed IRP at the time of filing the Petition and propose name of new IRP to be appointed while admitting the Petition pending for pronouncement of order. The newly proposed IRP is Mr. Debi Prasanna Sarangi having registration number IBBI/IPA-002/IPN00158/2017-2018/10405. The newly proposed IRP has given his written consent in Form-2.
As the Financial Creditor seeking a change in the IRP proposed and given the name of newly proposed IRP, the same is taken on record. Accordingly, IA-3436/2022 is allowed and disposed of.