Hitesh Kumar Suresh Kumar Gajjar vs Map Refoils India Ltd

The applicant submitted this is a PUFE transaction and in this matter there are five respondents and Ms. Shah is representing all the respondents. Proxy counsel for the respondent submitted that Ms. Natasha Shah is appearing before Hon'ble Appellate Tribunal. It is directed that the Ld Counsel for respondent appear on next date of hearing and argue the matter.

List this matter for further consideration on 23.09.2025.

Proxy counsel for the respondent submitted that Ms. Natasha Shah is before Hon'ble Appellate Tribunal. She further submitted that they have filed the written submissions in this matter and sought adjournment due to the non-availability of the arguing counsel. It is submitted by the Ld. Counsel SCC has declined the proposal of the applicant. Ld. Counsel for the COC along with the bank official present in person submitted that the arguments are complete in this matter and that the SCC had clearly rejected the proposal made by the applicant. She further submitted that bank officials were not allowed to take the possession of the assets of the Corporate Debtor. He is directed to visit the premises again in terms of earlier order and take over the assets.

Order is reserved.

Ld. Counsel for the applicant submitted that this application has been filed for replacement of liquidator. Heard the Liquidator in person who stated that due to health conditions he cannot continue as liquidator and the SCC has sought replacement. In view of the submissions we appoint Mr. Vikash Gautamchand Jain, having IBBI Registration No. IBBI/IPA-001/IP-P00354/2017-18/10612, e-mail ID: [email protected], who is directed to take over the liquidation proceedings along with necessary documents within 7 days of this order from Mr Mukesh Dayani in presence of officials of Bank of Baroda, Financial Creditor and file compliance.

In view of the above, IA/806(AHM)2025 stands allowed and disposed off accordingly.