Tribunals and CommissionsDivision Bench(2023) 01 NCLT CK 0428

State Bank of India vs Abhishek Vijayraj Mehta

National Company Law Tribunal · Decided on 25 January 2023

HON’BLE JUDGES
Anuradha Sanjay Bhatia, Member (Technical) · Kuldip Kumar Kareer, Member (Judicial)
CASE NUMBER
30) C.P. (IB)/953(MB)2022

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Judgment

4 paragraphs · 103 words

ORDER

The above Company Petition is filed by State Bank of India under Section 95(1) of IBC, 2016 through Insolvency Professional, Mr. Vasudev Ganesh Nayak Udupi against Personal Guarantor for initiation of Insolvency Resolution Process.

This Bench appoints Mr. Vasudev Ganesh Nayak Udupi having Registration No. IBBI/IPA-001/IP-P00019/2016-2017/10043 as Interim Resolution Professional in the matter.

The above referred IRP/RP is directed to examine the petition and file his report within 10 days from the date of this order. Registry is directed to communicate this order to the Resolution Professional immediately. List this mater on 15.03.2023 for submission of the report by the Resolution Professional.