Tribunals and CommissionsDivision Bench(2023) 01 NCLT CK 0507

Indian Bank vs Abhey Ram Dhaiya

National Company Law Tribunal, Chandigarh Bench · Decided on 4 January 2023

HON’BLE JUDGES
Subrata Kumar Dash, Member (Technical) · Harnam Singh Thakur, Member (Judicial)
CASE NUMBER
CP(IB) No.364/Chd/Chd/2022

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Judgment

1 paragraphs · 136 words

It is stated by learned counsel for the petitioner that petitioner does not want to propose any Resolution Professional. Let the Resolution Professional be appointed from the list provided by IBBI. Therefore, Mr. Khushvinder Singhal, Registration Number: IBBI/IPA-002/IP-N00888/2019-2020/12833 E.mail ID:-kvsinghal@gmail.com, Mobile No. 9914030030 is proposed as RP from the list of Insolvency Professionals as provided by Insolvency and Bankruptcy Board of India valid from January 01, 2023 to June 30, 2023. Registry is directed to access the online database provided by IBBI to check the antecedents and verify whether any disciplinary proceedings are pending against the RP. The fees of the Resolution Professional will be borne by the petitioner bank. The Resolution Professional is directed to file report under Section 99 at least one week before the next date of hearing. List the matter on 27.03.2023.