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Judgment
O R D E R
Following the judgment of the Hon’ble Supreme Court of India, in Surendra B. Jiwrajka vs Omkara Assets Reconstruction Private Limited in W.P.(C) No. 149/2022 and batch, we hereby appoint Shri. Sreenivasa Rao Ravinuthala, having Registration No. IBBI/IPA-003/IP-N00081/2017-2018/10704, email id: cma[dot]ravisrao[at]gmail [dot]com, Mobile No.9885181135, to act as Resolution professional in the instant matter as her name appears on the current database of IBBI. The Resolution Professional shall file report within 10 days from the date of this order.
Petitioner is directed to pay sum of Rs. 50,000/- towards initial expenses of Resolution Professional. Matter stands adjourned to 26.02.2024 for report.