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Judgment
ORDER
IA 4003/2025
This IA has been filed by the Liquidator to take on record the 1st Quarter for the quarter ended from 04/04/2025 to 30/06/2025. The said report is taken on record and IA 4003/2025 is disposed of.
IA 3523/2025
The present application is filed for change of the Liquidator in place of Mr. Rakesh Chaturvedi new appointment of Mr. Vikas Kiyani, having IBBI registration No IBBI/IPA-001/IP-P02738/2022-2023/14194 as Liquidator to continue to the Liquidation Process of Corporate Debtor. The present IA 3523/2025 is allowed and disposed of accordingly.
IA 3549/2025
The present application has been filed by the Applicant, the following reliefs are sought:
1.Consider the present IA __ of 2025 under provision of Section 60(5) read with Regulation 31A of the IBBI (Liquidation Process) Regulations, 2016;
2.Requesting Hon'ble Bench to take on record the report for constitution of Stakeholders' Consultation Committee in compliance Regulation 31 A of The Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016 filed by the Liquidator;
The report for constitution of the Stakeholders’ Consultation Committee is taken on record. Accordingly, IA No. 3549/2025 is allowed and disposed of.
IA 3574/2025
The present application has been filed by the Applicant, the following reliefs are sought:
1.Consider the present IA_of 2025 under provision of Section 60(5) read with Regulation 34 of the IBBI (Liquidation Process) Regulations, 2016;
2.Requesting Hon’ble Bench to take on record the Asset Memorandum of Taurian Engineering Private Limited as per Regulation 34 of The Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016 filed by the Liquidator;
The Asset Memorandum of Taurian Engineering Private Limited is taken on record. Accordingly, IA No. 3574 of 2025 is allowed and disposed of accordingly.
IA 3606/2025
The present application has been filed by the Applicant, the following reliefs are sought:
1.Consider the present IA __ of 2025 under provision of Section 60(5) read with Regulation 13 of the IBBI (Liquidation Process) Regulations, 2016;
2.Requesting Hon'ble Bench to take on record the preliminary Report of the Corporate Debtor in compliance Regulation 13 of The Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016 filed by the Liquidator;
The Preliminary Report of the Corporate Debtor is taken on record. Accordingly, IA No. IA 3606/2025 of 2025 is allowed and disposed of accordingly.