Tribunals and CommissionsDivision Bench(2022) 06 NCLT CK 0577

Tata Capital Financial Services Limited vs Mr. Sanjay Mehra

National Company Law Tribunal · Decided on 9 June 2022

HON’BLE JUDGES
Dharminder Singh, Member (Judicial) · Sumita Purkayastha, Member (Technical)
CASE NUMBER
IB-449/ND/2022

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Judgment

3 paragraphs · 108 words

This is an application filed by the Resolution Professional under Section 95 of the Code against the personal guarantor-Mr. Sanjay Mehra. Learned Counsel for the applicant submitted that the Demand Notice in Form-B has already been served to the personal guarantor. Ld. Counsel seeks to pass an order as required under Section 96 & 97 IBC. We order to initiate Interim Moratorium under section 96 of code and further appoint Mr. Sunder Khatri to act as Insolvency Resolution Professional having Registration No. IBBI/IPA-002/IP-N00437/2017-2018/11191, E mail ID: [email protected]. Mr. Sunder Khatri shall file its report within 4 weeks.

Issue notice to Personal Guarantor.

List on 18.07.2022 for further proceedings.