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Judgment
ORDER
Per: Rohit Kapoor, Member(Judicial)
This Court convened through physical mode and video conferencing.
IA (IB) No. 236/KB/2022 is an application under section 30(6) and section 31 of the Code after approval of the resolution plan by the Committee of Creditors [“CoC”].
This Application was moved on 10.05.2022 by Ms. Rachna Jhunjhunwala, Resolution Professional of Krishna Alex Private Limited (CIN: U28113WB2002PTC094809), under section 30(6) and section 31 of the Insolvency and Bankruptcy Code, 2016 [“Code”] read with regulation 39(4) of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 [“CIRP Regulations”] for approval of a Resolution Plan in respect of Krishna Alex Private Limited [“Corporate Debtor”].
The underlying Company Petition in CP (IB) No. 1128/KB/2019 was filed by Punjab National Bank against Krishna Alex Private Limited, the Corporate Debtor, under section 7 of the Code which was admitted vide order dated 14.09.2021.
Initially, the Applicant herein, Ms. Rachna Jhunjhunwala (IBBI Reg. No. IBBI/IPA-001/IP-P00389/2017-2018/10707) was appointed as the Interim Resolution Professional [“IRP”]. She was later confirmed as the Resolution Professional of the Corporate Debtor at the first meeting of the Committee of Creditors on 28.10.2021.
The IRP made public announcement on 16.09.2021 regarding initiation of Corporate Insolvency Resolution Process [“CIRP”] and called proof of claims from the financial and operational creditors, workers and employees of the Company in the specified forms till 28.09.2021.
The Applicant conducted total of Eleven CoC meetings during the CIRP period.
The Applicant submits that as per the requirements of section 25(2)(h) of the Code read with regulation 36A(1) of the CIRP Regulations, invitations in Form ‘G’ for Expression of Interest [“EoIs”] from potential resolution applicants were issued on 27.11.2021. The publication for EoIs have been issued two times including extensions on 21.12.2021.
In response to Form G publication six expression of interest were received and one Resolution applicant namely Kailash Casting Pvt Ltd participated in the process by seeking permission from this Adjudicating Authority with regard to condonation of delay.
As per the Form-G published on 21.12.2021 the last date for receipt of Resolution Plan was 02.02.2022.
The Applicant/RP submits that till the last date of receipt of resolution plans, five resolution plans were received which were opened in the 7th meeting of the CoC held on 03.02.2022 in presence of the respective applicants followed by formal putting up the plans before the CoC for consideration.
The CoC had given opportunity to all the resolution applicants to cure the deficiencies and submit a revised final and non-negotiable plan by improving the financial aspect of the plans within 18.02.2022.
All the revised Resolution Plans were received by RP and after carrying out necessary due diligence and vetting compliance of the Resolution Plans with applicable provisions of law including Code and regulations thereunder, the same were placed before the CoC in its 11th CoC meeting held on 28.02.2022 for their final consideration. CoC gave their deliberation with regard to Evaluation Matrix and feasibility & viability of each Resolution Plan.
All the resolution plans were put to vote and at the request of the members of the COC, online voting was kept opened from 01.03.2022 to 1:00 pm on 08.03.2022.
All the eligible COC members voted and from the voting results sent by Linkstar Infosys Private Limited (e-voting service provider), the resolution plan submitted by Sterile Extrusions Private Limited got the highest vote of 96.3461% and thereby the resolution plan submitted by the said Resolution Applicant, Sterile Extrusions Private Limited [“SRA”] was considered to have been approved by the COC.
Upon receipt of the approval from the CoC, the Applicant/ RP issued Letter of Intent [“LoI”] to the SRA on 08.03.2022. A copy of the said letter of intent has been placed on record as ‘Annexure-H’ of the application.
The SRA has provided performance security of Rs. 2,00,00,000/-(Rupees two crores Only) by way of Bank Guarantee on 10.03.2022.
The amount proposed in the Resolution Plan are tabulated below:
| INR in lakhs | ||||||
|---|---|---|---|---|---|---|
| Sl. No | Nature of Debt | Resolution Applicant Proposal | Proposed payment | |||
| Claims Received | Claims Admitted | Amount Allocated | % of total claim amount | No of days | ||
| 1 | Secured Financial Creditors (unrelated) | 6959.93 | 6959.93 | 1184.61 | 17.02% | All payments within a period of 30 days of the effective date |
| 2 | Unsecured Financial Creditors ( unrelated) | 263.95 | 263.95 | 10.00 | 3.79% | |
| 3 | Operational Creditors (other than Workmen and Employees) | 93.28 | 90.58 | 3.60 | 3.79% | |
| 4 | Operational Creditors (Government dues) | 96.23 | 4.40 | |||
| 5 | Operational Creditors (only workmen & employees) | Nil | Nil | Not applicable | NA | |
| 6 | Provision for Contingent claims of workmen, employees & others if any | Nil | Nil | 2.00 | NA | |
| 7 | CIRP Cost | Unpaid CIRP cost as on date - NIL | Unpaid CIRP Cost, if any shall be paid full in priority | |||
| TOTAL PLAN VALUE | 1200.21 | 16.40% | ||||
The Applicant submits details of various compliances as envisaged within the Code and the CIRP Regulations which requires a Resolution Plan to adhere to, which is reproduced hereunder:
I. Submission of Resolution Plan in terms of Section 30(2) of the Code (as amended vide Amendment dated 16 August 2019):
Clause of S.30(2) Requirement How dealt with in the
Resolution Plan
(a) Plan must provide for payment of CIRP cost in priority to repayment of other debts of CD in the manner specified by the Board. Clauses 5.5 and 6.3.2
of the Resolution Plan
(b) (i) Plan must provide for repayment of debts of OCs insuch manner as may be specified by the Board which shall not be less than the amount payable to them in the event of liquidation u/s 53; or
(ii) Plan must provide for repayment of debts of OCs in such manner as may be specified by the Board which shall not be less than amount that would have been paid to such creditors, if the amount to be distributed under the resolution plan had been distributed in accordance with the order of priority in sub-Section (1) of Section 53, whichever is higher and
(iii) provides for payment of debts of financial creditors who do not vote in favour of the
The payment to Operational Creditors have been dealt in clause 6.3.3. The Resolution Plan provides that on approval of the resolution plan by Adjudicating Authority, payment to operational creditors as per the proposed allocation will be paid in priority over the financial creditors .and also provides clause 6.3.4 for the payment Clause of S.30(2) Requirement How dealt with in the
Resolution Plan
resolution plan, in such manner as may be
specified by the Board.
of debts of financial creditors, who do not vote in favour of the resolution plan, which shall not be less than the amount to be paid to such creditors in accordance with sub-section (1) of section 53 in the event of a liquidation of the corporate debtor. (c) Management of the affairs of the Corporate
Debtorafter approval of the Resolution Plan.
Clause 15 of the
Resolution Plan
(d) Implementation and Supervision of the
Resolution Plan.
Clause 15 of the
Resolution Plan.
(e) Plan does not contravene any of the provisions of the law for the time being in force. Clause 19.8 A vi) of
the Resolution Plan
(f) Confirms to such other requirements as
may bespecified by the Board.
Clause 19.8 A vii) of
the Resolution Plan
II. Measures, as may be necessary, for insolvency resolution, in terms of Regulation 37 of CIRP Regulations:
Particulars Relevant Page of the Revised Resolution Plan dealing aforesaid compliance with Regulation A resolution plan shall provide for the measures, as may be necessary, for insolvency resolution of the corporate debtor for maximization of value of its assets, including but not limited to the following: - (a) transfer of all or part of the assets of the corporate debtor to one or more persons; Not proposed in the Resolution Plan (b) sale of all or part of the assets whether subject to any security interest or not; Not proposed in the Resolution Plan (c) restructuring of the corporate debtor, by way of merger, amalgamation and demerger Not proposed in the Resolution Plan (d) the substantial acquisition of shares of the corporate debtor, or the merger or consolidation of the corporate debtor with one or more persons; Not proposed in the Resolution Plan Particulars Relevant Page of the Revised Resolution Plan dealing aforesaid compliance with Regulation (e) cancellation or delisting of any shares of the corporate debtor, if applicable; Clause 16 of the Resolution Plan (f) satisfaction or modification of any security interest; Clause 16 of the Resolution Plan (g) curing or waiving of any breach of the terms of any debt due from the corporate debtor; Clause 5.5 of Resolution Plan (h) reduction in the amount payable to the creditors; Clause 5.5 of Resolution Plan and
Clause 6.3.4 of Resolution Plan
(i) extension of a maturity date or a change in interest rate or other terms of a debt due from the corporate debtor; Not proposed in the Resolution Plan (j) amendment of the constitutional documents of the corporate debtor; Not proposed in the Resolution Plan, we shall undertake the same separately (k) issuance of securities of the corporate debtor, for cash, property, securities, or in exchange for claims or interests, or other appropriate purpose; Not proposed in the Resolution Plan (l) change in portfolio of goods or services produced or rendered by the corporate debtor; Not proposed in the Resolution Plan (m) change in technology used by the corporate debtor; and No reference in Resolution Plan (n) Obtaining necessary approvals from the Central and State Governments and other authorities. Not proposed in the Resolution Plan III. Mandatory contents of Resolution Plan in terms of Regulation 38 of CIRP Regulations:
| Reference to relevant Regulation | Requirement | How dealt with in thePlan |
|---|---|---|
| 38(1) | The amount payable under a resolution plan - (a) to the operational creditors shall be paid in priority over financial creditors; and (b) to the financial creditors, who have a right to vote under sub-section (2) of section 21 and did not vote in favour of the resolution plan, shall be paid in priority over financial creditors who voted in favour of the plan. | The payment to Operational Creditors have been dealt in clause 6.3.3. The Resolution Plan provides that on approval of the resolution plan by Adjudicating Authority, payment to operational creditors as per the proposed allocation will be paid in priority over the financial creditors .and also provides clause 6.3.4 for the payment of debts of financial creditors, who do not vote in favour of the resolution plan, which shall not be less than the amount to be paid to such creditors in accordance with sub-section (1) of section 53 in the event of a liquidation of the |
| Reference to relevant Regulation | Requirement | How dealt with in thePlan |
| corporate debtor. | ||
| 38(1A) | A resolution plan shall include a statement as to how it has dealt with the interests of all stakeholders, including financial creditors and operational creditors of the corporate debtor. | Clause 5.6 of the Resolution Plan |
| 38(1B) | A resolution plan shall include a statement giving details if the resolution applicant or any of its related parties has failed to implement or contributed to the failure of implementation of any other resolution plan approved by the Adjudicating Authority at any time in the past. | Clause 4.6 of Resolution Plan. |
| 38(2) | A resolution plan shall provide: (a) the term of the plan and its implementationschedule; | Clause 18 of Resolution Plan |
| (b) the management and control of the business of the corporate debtor during its term; and | Clause 15 of the Resolution Plan. | |
| Reference to relevant Regulation | Requirement | How dealt with in thePlan |
(c) adequate means for supervising itsimplementation. | Clause 15 of the Resolution Plan. | |
| 38(3) | A resolution plan shall demonstrate that – (a) it addresses the cause of default; | Clause 3.2 of the Resolution Plan. |
| (b) it is feasible and viable; | Clause 19.8 c ix) of the Resolution Plan. | |
| (c) it has provisions for its effective implementation; | Clause 15 of the Resolution Plan | |
| (d) it has provisions for approvals required and the timeline for the same; and | Clause 18.3 the Resolution Plan | |
| (e) the Resolution Applicant has the capability to implement the resolution plan. | Clause 19.8 c xii) of the Resolution Plan. |
The Applicant submits that the successful Resolution Applicant has submitted a certificate of eligibility under Section 29A of the Code and the applicant has also submitted 29A compliance certificate to the CoC members, which has been annexed as Annexure-J of the Application.
The Applicant has filed a Compliance Certificate in prescribed form, i.e., Form ‘H’ in compliance with regulation 39(4) of the Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016, which has been annexed as Annexure-K of the Application.
Resolution Plan defines “Approval Date” or “Date of Approval” as the date on which the Adjudicating Authority approves this Resolution Plan under the provisions of the Code and CIRP Regulations.
Details on Management/Implementation and Reliefs as per the Resolution Plan – SalientFeatures
I. The Resolution Plan also provides for –
1.Management of Company after resolution in Clause 15;
2.Term of the resolution plan in Clause 18; and
3.Implementation and Supervision of the resolution plan in Clause 15.
II. Reliefs and Concessions, as prayed in clause 11 of the Resolution Plan:
| Sl.No. | Relief and/or Concessions Sought | Orders Thereon |
|---|---|---|
| 1. | All Governmental Authorities / Local Authorities / Electricity Boards / Industrial Board are requested to waive the Non-Compliances of the Corporate Debtor prior to the Effective Date and to provide 12 months’ time after the effective date to complete all the subsequent compliances required, however, all the non-compliances | Granted. |
| Sl.No. | Relief and/or Concessions Sought | Orders Thereon |
| prior to the effective date stands ratified by this order. Further, any security deposit /refundable deposit with any Governmental Authorities / Local Authorities / Electricity Boards / Industrial Board shall be adjusted/ accounted and considered for new connections/ licenses/ permits. | ||
| 2. | It is probable that certain of the Business Permits/ Import Licenses/ DGFT Licenses/Health & Safety License/DIC approvals/Factory License etc. of the Corporate Debtor have lapsed, expired, suspended, cancelled, revoked or terminated or the Corporate Debtor has Non-Compliances in relation thereto, accordingly, the Resolution Applicant requests all Governmental Authorities to provide reasonable time period after the Effective Date in order for the Resolution Applicant to assess the status of these Business Permits and ensure that the Corporate Debtor is compliant with the terms of such Business Permits and Applicable Law without initiating any investigations, actions or proceedings in relation to such Non-Compliances and all such non compliances stands ratified by this order. Further, time period with regard to such Business Permits/ Import Licenses/ DGFT Licenses/Health & | Granted, the applications to be made as per the law and applicable Regulations. |
| Sl.No. | Relief and/or Concessions Sought | Orders Thereon |
Safety License/DIC approvals/Factory License etc. should be extended for 1 year | ||
| 3. | As a part of Resolution Plan, the equity shares of the company will get unconditionally reduced. Accordingly, all the relevant authorities including but not restricted to Ministry of Corporate Affairs, etc. are requested to give their approvals to the said arrangement, if required. The procedures and application to be done by Resolution Applicant. | Granted, the applications to be made as per the law and applicable Regulations. |
| 4. | Waiver of any fee payable to or any regulatory body towards any past dues or towards fee dues pursuant to any of the steps as contemplated in the Resolution Plan. | Granted with respect to past dues and with respect to the CIRP period. Fees shall be paid for any steps taken pursuant to the approval of the Resolution Plan. |
| 5. | The Department of Registration and Stamps, Government of West Bengal and other State level Government/ Department and the Ministry of Corporate Affairs is requested to exempt the Resolution Applicant and the Corporate Debtor from any tax obligation under various taxing statutes, including but not limited to Sections 50B, 50C, 50CA, 56 | This is for the respective Government Authorities to consider. |
| Sl.No. | Relief and/or Concessions Sought | Orders Thereon |
| and 115JB under the Income-tax Act as well as the Central Goods and Services Tax Act, 2017 (as amended from time to time) and the provisions of the Indian Stamp Act, 1899 (as amended from time to time) and other laws relating to payment of stamp duty applicable in any state. The procedures and application to be done by Resolution Applicant. | ||
| 6. | The Resolution Plan envisages an amount for creditors for their admitted claims for full and final settlement of their claims. Any claims by any person (whether admitted or not, due or contingent, asserted or unasserted, crystallised or uncrystallised, known or unknown, secured or unsecured, disputed or undisputed, present or future) including government/s (Central and State) dues against the Corporate Debtor accruing due to the commencement or pendency of insolvency proceedings against the Corporate Debtor, whether arising under the terms of subsisting consents, licenses, approvals, rights, entitlements, benefits and privileges whether under law, contract, lease or license, granted in favour of the Corporate Debtor or any contractual arrangements entered into by the Corporate Debtor, shall, notwithstanding any provision to the contrary in their terms, stand extinguished | Granted in terms of the Ghanashyam Mishra and Sons Pvt Ltd v Edelweiss Asset Reconstruction Company Ltd, wherein the Hon'ble Supreme Court has held in para 95(i) that once a resolution plan is duly approved by the Adjudicating Authority under subsection (1) of section 31, the claims as provided in the |
| Sl.No. | Relief and/or Concessions Sought | Orders Thereon |
| without any recourse. | resolution plan shall stand frozen and will be binding on the Corporate Debtor and its employees, members, creditors, including the Central Govt, any State Govt or any local authority, guarantors and other stakeholders. | |
| 7. | The Resolution Applicant plead Adjudicating Authority to consider its plea for relief from any hardship due to any claims (whether contingent or crystallised, known or unknown) of Governmental Authorities in relation to all Taxes which the Corporate Debtor, all deductions and all withholding Taxes on any payment, as required under Applicable Law and pertaining to the period prior to Insolvency Commencement Date and for which no claim has been admitted. Further, post the order of the Hon’ble NCLT, no re-assessment / revision or any other proceedings under the provisions of any of the indirect tax laws should be initiated on the Corporate Debtor in relation to the period prior to acquisition of control by the Resolution Applicant and any consequential demand shall be considered non-existing and as not payable by the Corporate Debtor. Any proceedings which were kept in abeyance in view of insolvency process or otherwise shall not be revived post the order of Hon’ble NCLT. | |
| 8. | The Resolution Applicant plead Adjudicating Authority to entitle Corporate | Granted, in the interest of |
| Sl.No. | Relief and/or Concessions Sought | Orders Thereon |
| Debtor to carry forward the unabsorbed depreciation and accumulated losses, if any and to utilize such amounts to set off future tax obligations. | implementation of the Resolution Plan. | |
| 9. | The NCLT order passed shall be binding on all the concerned Government Departments / Authorities. Further, any overdue stamp duty, property tax, Howrah Municipal Corporation dues, West Bengal State Power Distribution Company Limited clearance, income tax dues penalty/ charges etc. with respect to the Corporate Debtor shall be assumed to be settled/ foregone. Further, following approvals shall be provided, application and procedures shall be followed by the resolution applicant: a. 132 / 33 KVA Grid connectivity from nearest Sub-stationb. Restoration of Water permission from Water Resource Departmentc. Coal Linkage for Power Plant from Ministry of Coal d. Boiler Inspector permissione. Electrical Inspector permissionf. Factory Licenseg. Health & Safety Licensesh. Labour Licence from the concerned Labour Department i. Valid Pollution Consent from the Pollution Control Board to operate both the units | Granted, in the interest of implementation of the Resolution Plan and keeping the CD as a Going Concern. |
| 10. | The Resolution Applicant plead Adjudicating Authority to consider its plea | Granted, strictly as per the provisions of |
| Sl.No. | Relief and/or Concessions Sought | Orders Thereon |
| for relief from all new inquiries, investigations, whether civil or otherwise, notices, suits, claims, disputes, litigation, arbitration or other judicial, regulatory or administrative proceedings in relation to any period prior to the acquisition of control by the Resolution Applicant over the Corporate Debtor. | the Code/ Regulations and interest of the Resolution Plan. | |
| 11. | Pursuant to Section 32 A of the Code and approval of the plan, a) notwithstanding anything to the contrary contained in this Code or any other law for the time being in force, the liability of a corporate debtor for an offence committed prior to the commencement of the corporate insolvency resolution process shall cease, and the corporate debtor shall not be prosecuted for such an offence from the date the resolution plan has been approved by the Adjudicating Authority under section 31 b) No action shall be taken against the property of the corporate debtor in relation to an offence committed prior to the commencement of the corporate insolvency resolution process of the corporate debtor, where such property is covered under a resolution plan approved by the Adjudicating Authority under section 31. | Granted as per Provisions of the Code. |
| 12. | There are advances/ MAT Credits and deposits with different authorities/entities amounting to INR 14.58 lakhs. Accordingly, the said deposits/credits shall continue to be valid even after approval of Resolution Plan and the corresponding Deposits if any shall | Granted. |
| Sl.No. | Relief and/or Concessions Sought | Orders Thereon |
| be part of the Corporate Debtor. | ||
| 13. | The Central Board of Direct Taxes (CBDT) or any other relevant Governmental Authority to exempt the Resolution Applicant individually and the Company from the applicability of and payment of all Taxes under the Income Tax Act, 1961 (including Section 115JB), including any liability under the Self Assessment Tax or Minimum Alternate Tax which may arise on account of the transactions envisaged under this Resolution Plan either on the Applicant, the Acquiring Entity or the Company or any other Person who is likely to be impacted due to implementation of the Resolution Plan, and the Adjudicating Authority shall pass an order to that effect. | Granted. |
| 14. | All Governmental Authorities to waive the Non-Compliances of the Company prior to the Effective Date, including but not limited to Companies Act, 2013, the Industrial Disputes Act, 1947, the Labour Laws, Income tax Act 1961, RERA West Bengal,, VAT, Service Tax Act, GST and the relevant shops and establishment acts and rules, circulars and regulations of each of the above legislations. | Granted, in the interest of implementation of the Resolution Plan. |
| Sl.No. | Relief and/or Concessions Sought | Orders Thereon |
| 15. | All encumbrances on land or any other property of corporate debtor attached by any of the stakeholders whether financial/statutory/other known-unknown shall stand discharged with order of the adjudicating authority. | Granted subject to successful implementation of the resolution plan. |
| 16. | In relation to any alleged transfer of any economic interest or other beneficial interest by the corporate debtor to any party in the past pertaining to the land parcels where the title and ownership is still lying with the corporate debtor, the Resolution Applicant shall have a right to terminate/ cancel such arrangement without any liability (monetary or otherwise) on the Corporate Debtor / Resolution Applicant. Also, any agreement, MOU, transfer of rights or contract that hampers the assets/rights of CD shall be considered void if the same has not been registered/ presented before the concerned authority up to the Effective Date. | Granted, in the interest of implementation of the Resolution Plan. |
| 17. | The acquisition of the Corporate Debtor shall be subject to the Resolution Applicant getting title of land owned by the Corporate Debtor and Title of such properties (whether or not movable) that are attached to such immovable properties or and title of such movable properties lying on such immovable | Granted subject to successful implementation of the resolution plan. |
| Sl.No. | Relief and/or Concessions Sought | Orders Thereon |
| properties. | ||
| 18. | The Adjudicating Authority may direct the statutory authorities, as applicable, to grant renewal of respective licenses, approvals and permissions, subject to compliance of the procedural and other requirements under applicable governing Law, Statute, Rules and/or Regulations, etc., for time being in force. | Granted, the applications to be made as per the law and applicable Regulations. |
| 19. | Any interest or penalty payable during the CIRP period should be waived off under any law for the time being in force. For any default in making payment as specified in this plan, a cure period of 30 days would be provided to cure the default/delayed payment. | Granted. |
On hearing the submissions made by the Learned Counsel for the Resolution Professional, and perusing the records, we find that the Resolution Plan, submitted by Sterile Extrusions Private Limited, has been approved with 96.3461% majority by the CoC, as against the minimum threshold of approval by 66% majority of the CoC. As per the CoC, the Resolution Plan meets the requirement of being viable and feasible for revival of the Corporate Debtor. By and large, all the compliances have been done by the RP and the Resolution Applicant for making the plan effective after approval by this Bench. There is no opposition from any quarter as regards the Resolution Plan.
On perusal of the documents on record, we are also satisfied that the Resolution Plan is in accordance with Sections 30 and 31 of the IBC and also complies with Regulations 38 and 39 of the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016. No circumstances exist that militate against grant of approval of the resolution plan.
As far as the question of granting time to comply with the statutory obligations or seeking sanctions from governmental authorities is concerned, the Resolution Applicant is directed to do the same within one year as prescribed under Section 31(4) of the Code.
Any relief sought in the Resolution Plan, where any contract, agreement, understanding, proceeding, action, notice, etc. not specifically identified, or is for a future contingency, is, at this point of time, rejected.
Therefore, subject to the observations made in this Order, we hereby accord our approval to the Resolution Plan submitted by Sterile Extrusions Private Limited. The Resolution Plan shall form part of this Order.
The Resolution Plan as approved is binding on the Corporate Debtor and other stakeholders involved so that the revival of the Corporate Debtor can come into force with immediate effect.
The Moratorium imposed under section 14 shall cease to have effect from the date of this order.
In case of non-compliance of this order or withdrawal of Resolution Plan, the CoC shall forfeit the EMD amount already paid by the Resolution Applicant.
The RP shall stand discharged from his duties with effect from the date of this Order. Shes shall, however, perform his duties in terms of the Resolution Plan as approved by this Adjudicating Authority.
The Resolution Applicant shall have access to all the Corporate Debtor’s records, documents, assets and premises with effect from the date of this Order, to finalise the further line of action required for starting the business operations of the Corporate Debtor.
Liberty is hereby granted for moving any Application if required in connection with implementation of this Resolution Plan.
The Resolution Applicant shall file a copy of this Order with the Registrar of Companies, West Bengal inter alia for updating the status of the Corporate Debtor.
The application bearing IA (IB) No. 236/KB/2022 along with the Company Petition CP (IB) No. 1128/KB/2019 are disposed off accordingly.
Additionally, the Registry shall send a copy of this order to the Registrar of Companies, West Bengal.
Certified copy of this Order be issued on demand to the concerned parties, upon due compliance.
File be consigned to the records.