AI Structured Summary
Not yet generated for this judgment
Judgment
This is an Application filed by the Interim Resolution Professional Mr. Atul Shah under section 60 (5) of the Code, read with regulation 11 of NCLT Rules, seeking discharge as IRP on the ground that he has taken up some other employment. The Applicant has enclosed an E- mail received from the prospective employer and submits that he is not in a position to continue as IRP of this Corporate Debtor and seeks his discharge. On hearing the Counsel for the Applicant and on going through the pleadings, this Bench is satisfied with the reasoning given by the IRP for his discharge and accordingly allows this Application.
Consequently, Mr. Dilipkumar Natvarlal Jagad, registration no. IBBI/IPA-001/IP-P00233/2017-2018/10462, Email [email protected], is appointed as IRP in the place of Mr. Atul Shah. Registry is directed to communicate this order to Mr. Dilipkumar Natvarlal Jagadwho has been appointed as IRP in this case.
Mr. Atul Shah is directed to hand over the charge to Mr. Dilipkumar Natvarlal Jagad, IRP appointed herein.