The Board And Control For Cricket In India vs Think And Learn Private Limited

This application is filed by the Applicant under Section 60 (5) of the IBC, 2016 seeking direct that the Respondent Shri Pankaj Srivatsava be replaced as the IRP of the Corporate Debtor etc.

Heard the Learned Senior Counsels for the Applicant.

In light of the order passed on 29.01.2025 by this Adjudicating Authority in I.A No.660 & 820/2024, the present application becomes infructuous. Therefore, I.A No. 657 of 2024 is disposed of as infructuous.

This application is filed by the Applicant/Resolution Professional under Regulation 18 (C) & 21 (1) of IBC, 2016 read with Regulation 17 (1) of IBBI (Insolvency Resolution Process for Corporate Persons) Regulation 2016 seeking to take on record the report certifying the constitution of Committee of Creditors of Corporate Debtor.

In light of the order passed on 29.01.2025 by this Adjudicating Authority in I.A No.660 & 820/2024, the present application becomes infructuous. Therefore, I.A No. 671 of 2024 is disposed of as infructuous.

This application is filed by the Applicant/Resolution Professional under Section 22 of the I & B Code, 2016 seeking to take on record the appointment of the IRP as RP of the Corporate Debtor.

In light of the order passed on 29.01.2025 by this Adjudicating Authority in I.A No.660 & 820/2024, the present application becomes infructuous. Therefore, I.A No. 738 of 2024 is disposed of as infructuous.

This application is filed by the Applicant under Section 27 & 60 (5) of the I& B Code, 2016 read with 11 & 32 of NCLT Rules, 2016 seeking to set-aside the business illegally transacted at the first COC meeting dated 03.09.2024 including the confirmation of the Respondent as RP etc.

Heard the Learned Senior Counsels for the parties.

In light of the order passed on 29.01.2025 by this Adjudicating Authority in I.A No.660 & 820/2024, the present application becomes infructuous. Therefore, I.A No.815 of 2024 is disposed of as infructuous.

This application is filed by the Applicant under Section 60 (5) of the I & B Code 2016 seeking direction that Shri Pankaj Srivastava be removed as RP of the Corporate Debtor.

Heard the Learned Senior Counsels for the Applicant.

In light of the order passed on 29.01.2025 by this Adjudicating Authority in I.A No.660 & 820/2024, the present application becomes infructuous. Therefore, I.A No. 819 of 2024 is disposed of as infructuous.

This application is filed by the Applicant under Section 60 (5) of the I & B Code 2016 read with Sections 20 & 28 of the I & B Code, 2016 read with Rule 11 of the NCLT Rules, 2016 seeking to pass an order directing/permitting the Applicant to call for the meeting of the CoC. 2. In light of the order passed on 29.01.2025 by this Adjudicating Authority in I.A No.660 & 820/2024, the present application becomes infructuous. Therefore, I.A No. 843 of 2024 is disposed of as infructuous.

This application is filed by the Applicant/IRP under Section 18 (C) & 21 (1) of the I & B Code, 2016 read with Regulation 17 (1) of the IBBI Regulations 2016 to place on record the document certifying the Constitution of CoC of the Corporate Debtor.

The report is taken on record. Accordingly, I.A No.942 of 2024 is disposed of.

This application is filed by the Applicant to place on record the 4^th Progress Report for the period from 02.10.2024 to 26.11.2024 on the CIRP process of the Corporate Debtor.

In light of the order passed on 29.01.2025 by this Adjudicating Authority in I.A No.660 & 820/2024, the present application becomes infructuous. Therefore, I.A No. 943 of 2024 is disposed of as infructuous.

This application is filed by the Applicant under Section 60 (5) of the I & B Code, 2016 read with Rule 11 of the NCLT Rules, interalia seeking to appoint Hon’ble Justice N Kumar (retd.) as the Chairman to preside over the first meeting of the Committee of Creditors of the Corporate Debtor scheduled on 11.02.2025 and perform all functions of IRP under IBBI Regulations 2016 etc.

Heard the Ld. Senior Counsels for the Applicant.

In light of the order passed on 29.01.2025 by this Adjudicating Authority in I.A No.660 & 820/2024, the present application becomes infructuous. Therefore, I.A No.148/2025 is disposed of as infructuous.

Heard the Ld. Senior Counsels and Ld. Counsels for the parties.

The Ld. Senior Counsel stated that the appeal has been preferred in respect of I.A No.835 of 2024 before the Hon’ble NCLAT against the order passed by this Tribunal.

List all the I.As on 19.02.2025.

List the I.A on 27.03.2025.

Heard the Ld. Senior Counsels and Ld. Counsels for the parties.

List all the I.As on 19.03.2025