Tribunals and CommissionsDivision Bench(2024) 02 NCLT CK 3447

State Bank Of India vs Mr. Vangala Bikshapathi

National Company Law Tribunal · Decided on 9 February 2024

HON’BLE JUDGES
Dr. Venkata Ramakrishna Badarinath Nandula, Member (Judicial) · Sh. Charan Singh, Member (Technical)
CASE NUMBER
CP (IB) No. 395/95/HDB/2022

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Judgment

3 paragraphs · 104 words

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.