Tribunals and CommissionsDivision Bench(2022) 06 NCLT CK 0672

Kissan Impex Pvt. Ltd. vs Anita Garg

National Company Law Tribunal · Decided on 6 June 2022

HON’BLE JUDGES
Dharminder Singh, Member (Judicial) · Sumita Purkayastha, Member (Technical)
CASE NUMBER
(IB)-399(PB)/2022

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Judgment

6 paragraphs · 113 words

This petition is filed under Section 95 of IBC.

Ld. Counsel for the applicant appeared.

In terms of Section 97 of IBC Sh. Manoj Sehgal, Insolvency Professional having registration No. : IBBI/IPA-002/IP-N00108/2017-2018/10256, E-mail: manojsehgal_1121@yahoo.co.in; Address: Flat 304, Tower 5, Ansal Valley view Estate, Gwal Pahadi, Gurgaon-122003, is appointed as the Resolution Professional (RP).

The RP is directed to file an affidavit stating that there are no disciplinary proceedings pending against him and that he qualifies to practice as Insolvency Professional.

The RP is directed to file a report in terms of Section 99 of the IBC within 10 days of this Order.

List the matter for further proceedings in the case on 22.07.2022.