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Judgment
Credentials of Mr. Mohit Chawla, IP has been checked and verified by Registry. As per the said report, no adverse remark has been found against the said Insolvency Professional in the website of ibbi.gov.in. Thus, Mr. Mohit Chawla, is appointed as Resolution Professional under Section 97 of the I&B Code, 2016 and is directed to comply with the provisions of Section 99 of the I&B Code, 2016.
In the meantime, issue limited notice of this petition to the respondent-personal guarantor for presence. Mr. Vaibhav Sahni, learned counsel is present and ready to accept the notice on behalf of respondent-personal guarantor and it is stated by him that he wants to file objection about the maintainability of the present petition as the debt of the bank has already been settled in the CIRP process. Let the same be filed within two weeks with a copy in advance to the counsel opposite. The matter be listed on 02.12.2022.