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Judgment
IA-1003/2023: For the reasons stated therein, the IA-1003/2023 for replacement of the RP Mr. Vishva Deep Sharma is allowed. As prayed by the Applicant, Mr. Rohan Lal Jain Resolution Professional, registered with The Institute of Insolvency of ICAI having Registration No. 1881/IPA-001/2017-2018/11587 is appointed as RP. The RP so appointed would comply with the extent provisions of IBC, 2016 as also those of IBBI (IRPC) 2016 and would file his report within 14 days.
As regards the earlier RP, Mr. Vishva Deep Sharma, who was appointed as such on 03.08.2022 by this Tribunal and he did not discharge his duties/function as mandated by law and our order dated 03.08.2022, we deem it appropriate to send a copy of this order to IBBI to look into the conduct of the RP and take appropriate action.
List on 28.03.2023.