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Judgment
2 paragraphs · 79 words
Mr. Amit J. Chheda, Director of the Respondent Company is present and submits that he is aware of the orders passed by the Hon'ble NCLAT, directing this bench to admit the petition after serving a notice on the Respondents. In view of the knowledge on the part of the Respondent regarding the orders passed by Hon'ble NCLAT, petition is admitted, and a detailed order follows.
Ms. Tanuja Jalan, having Registration No. IBBI/IPA-002/IP-N00101/2017-18/10244 is hereby appointed as Interim Resolution Professional.