Tribunals and CommissionsDivision Bench(2022) 05 NCLT CK 0523

State Bank Of India vs Smt. Preeti Saxena

National Company Law Tribunal · Decided on 9 May 2022

HON’BLE JUDGES
Ramalingam Sudhakar, President · Avinash Kumar Srivastava, Member (Technical)
CASE NUMBER
(IB)-746(PB)/2021

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Judgment

6 paragraphs · 114 words

This petition is filed under Section 95 of IBC.

Ld. Counsel for the applicant appeared.

In terms of Section 97 of IBC Sh. Rakesh Kumar Gupta, Insolvency Professional having registration No. : IBBI/IPA-001/IP-P00833/2017-18/11418, E-mail: [email protected], Address: PARM & SMRN, 701, Vikrant Tower 4, Rajenders Palace, New Delhi-110008, is appointed as the Resolution Professional (RP).

The RP is directed to file an affidavit stating that there are no disciplinary proceedings pending against him and that he qualifies to practice as insolvency professional.

The RP is directed to file a report in terms of Section 99 of the IBC within 10 days of this Order.

List the matter for further proceedings in the case on 07.06.2022.