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Judgment
ORDER
I.d. Counsel for the Corporate Debtor has prepared the details of their sundry debtors. However, this is only a part compliance of the directions given on the previous date. Let a comprehensive affidavit be filed. In addition, the Corporate Debtor shall also co-operate by providing any other documents that is required. I.d. Counsel for the RP presses for disposal of CA-1373/19 under Section 33(1) (A) of the Code. The Bench is informed that no Resolution Plan had been received in this case and only an expression of interest had been received which was subsequently withdrawn. As the CIR period stands expired, the only way forward is liquidation. In view of the same the prayer merits consideration.
It is directed that the assets of the Corporate Debtor be liquidated at the earliest Ms. Deepika Prasad Bhugra, the RP in this case is recommended her as the liquidator. We accordingly allow the prayer for liquidation proceedings to commence. CA-1373/19 is therefore allowed and Ms. Deepika Prasad Bhugra is confirmed as the Liquidator. The CoC has duly approved her fees. She is directed to take steps as expeditiously as possible and file her interim report in terms of the regulations pertaining to liquidation.
Ld. Counsel for the RP/Liquidator submits that there is no reconciliation of accounts with EESL. Ms. Paromita, Ld. Counsel appeared for EESL submits that reconciliation of account is going on. We direct the same to be completed within 15 days. To come up on 18th November, 2019 for the affidavit of the ex-Director.
Mr. Vikas Sharma, appeared for the Statutory Auditor/R-4 is discharged for the moment. However, he is directed to give full cooperation as and when required by the Ld. Liquidator.