Tribunals and CommissionsDivision Bench(2022) 06 NCLT CK 0743

Punjab National Bank vs Kapil Kumar Jain

National Company Law Tribunal, Chandigarh Bench · Decided on 27 June 2022

HON’BLE JUDGES
Subrata Kumar Dash, Member (Technical) · Harnam Singh Thakur, Member (Judicial)
CASE NUMBER
CP (IB) No.61/Chd/Pb/2022

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Judgment

1 paragraphs · 129 words

In compliance of order dated 06.05.2022, Registry has verified the antecedents of Resolution Professional and reported that there is no adverse remarks against her. Keeping in view the facts and circumstances, Mrs. Anuradha Gupta, Registration No.IBBI/IPA-001/IP-P-01495/2018-2019/12296 is appointed as Resolution Professional in this case and she is directed to comply with the directions under Section 99 of the Code and submit her report before the next date of hearing. Let the compliance be made by learned counsel for the petitioner and Resolution Professional before the next date of hearing. Response/Objections, if any, by respondent be filed within three weeks with the Resolution Professional with copy advance to the counsel opposite. Resolution Professional is directed to submit her report before the next date of hearing. List the matter on 09.09.2022.