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Judgment
ORDER
Order dated 04.03.2022 wrongly records “issue notice”. None had appeared for the applicant and matter was adjourned. Today, Learned Counsel Mr. Dev Shah appeared for the applicant.
Application is filed by Financial Creditor under Section 95 of the Code seeking initiation of Insolvency Resolution Process against the personal guarantor of the Corporate Debtor, namely, Surya Exim Limited. Issue notice.
Learned Counsel for the applicant requests for appointing the Insolvency Professional by the Bench. Ms. Indira Suresh Vora, Registration No. IBBI/IPA-001/IP-P01264/2018-2019/12000 is hereby appointed as Resolution Professional. Declaration with respect to no disciplinary proceedings being pending against the RP be filed within 7 days. In view thereof, Interim Moratorium under Section 96 of the Code shall commence from the date of application. The RP Ms. Indira Suresh Vora is directed to file report within ten days.
List on 22.03.2022.