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Judgment
Report from the Registry has been received. As per the said report, no adverse remark has been found against the said Insolvency Professional namely Mr. Anil Kumar Mittal in the website of ibbi.gov.in. Thus, Mr. Anil Kumar Mittal, is appointed as Resolution Professional and is directed to comply with the provisions of Section 99 of the I&B Code, 2016 and file the report accordingly within two weeks.
In the meantime, issue limited notice of this petition to the respondent-personal guarantor for presence within two weeks, returnable on or before 14.10.2022. If already issued then learned counsel for petitioner is directed to file affidavit to that effect that notice has been served upon respondent-personal guarantor with proof of service before the next date of hearing. Objection/reply, if any, may be filed by respondent-personal guarantor with RP. List on 14.10.2022.