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Judgment
2 paragraphs · 90 words
A final report has been filed by the IRP in this case before relinquishing his charge. It is submitted that a resolution was passed by the COC in its meeting held on 13th July, 2019 to appoint Mr. Sanjeev Kumar Arora as RP in this case. However, the consent of the RP so nominated is not on record, neither is his certificate of registration with the IBBI.
Notice to the Union Bank of India, the Financial Creditor in the COC to be present in court on 5th August, 2019. Dasti.