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Judgment
Per: Virendra Kumar Gupta, Member (Technical)
Through this application the existing liquidator is seeking permission of this Authority for his replacement on the ground that he is suffering from blood pressure and anxiety issues and he has been advised medically to take rest. The liquidation process, in this matter, had been initiated on 03.09.2019. The ill health of the liquidator, who is the key person to complete the process is adversely affecting the liquidation of the Corporate Debtor in all respects. Hence, we accept this prayer of the liquidator and discharge him from his position of liquidator and we further appoint (Mr. Anil Kapoor- IBBI/IPA-002/IP-N00930/2019-2020/13000 and email Id. [email protected], Mobile. No. 8755419335) to act as liquidator, whose name appear in approved list of IBBI applicable for the Bench.
The Registry is directed to send email copies of the order forthwith to the parties and their learned counsels for taking necessary steps.
We further direct to the Registry of this Bench to immediately intimate the newly appointed liquidator so that he can take charge.
The present liquidator is directed to handover all the documents, records and possession of the assets of the Corporate Debtor, if any, in his possession for new appointed liquidator immediately for all assumption of charge by newly appointed liquidator.
Certified copy of the order may be issued, if applied for, upon compliance of all requisite formalities.
With these directions, this application stands allowed and disposed of.