Tribunals and CommissionsDivision Bench(2025) 07 NCLT CK 1515

State Bank Of India vs Totem Infrastructure Ltd

National Company Law Tribunal, Hyderabad Bench-1 · Decided on 11 July 2025

HON’BLE JUDGES
Rammurti Kushawaha, Member (Judicial) · Man Mohan Gupta, Member (Technical)
CASE NUMBER
CP(IB) No. 625/7/HDB/2019 and IA (IBC) (Liq.,) (Progress Report)118/2025 & IA (IBC) 1106/2025 in CP(IB) No. 625/7/HDB/2019

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

11 paragraphs · 218 words

IA (IBC) (Liq.,) (Progress Report)118/2025

Learned Counsel Ms. Mummaneni Vazra Laxmi for Applicant present through video conference. Learned Liquidator Mr. Dantu Indu Shekar present through video conference.

This application is filed by Applicant to take on record the 6th progress report for the quarter ended on 30.06.2025. The same is taken on record.

Accordingly, this application is allowed and disposed off.

IA (IBC) 1106/2025

Learned Counsel Ms. Mummaneni Vazra Laxmi for Applicant present through video conference. Learned Liquidator Mr. Dantu Indu Shekar present through video conference.

This application is filed by Applicant to discharge the present Liquidator of Corporate Debtor Mr. Danu Indu Shekar and appoint Mr. Krishna Komaravolu as the Liquidator as recommended by the SCC at 10th SCC Meeting dated 02.07.2025 as per Regulation 31 A(11) of IBBI Liquidation Process Regulations.

The application is allowed and Mr. Danu Indu Shekar is hereby discharged from his duties.

As per the appointment of new liquidator, the name proposed by the Applicant is not given in the panel of IBBI i.e from July 1, 2025 to December 31, 2025.

As such this Tribunal hereby appoints Mr. G.Venkata Subba Rao, as new Liquidator for Corporate Debtor having Registration Number IBBI/IPA-003/ICAI-N-00358/2021-2022/13753, e-mail: [email protected], Mobile No. 8019062958 in place of Mr. Danu Indu Shekar.

Accordingly, this application is allowed and disposed off.