Vijay Ghai

It is submitted by learned counsel for the petitioner that today only she has been engaged in the matter and permission may be granted to file the vakalatnama as well as compliance affidavit under Section 94(4) & (5) of the Code. Mr. Pawan Sharma, proposed IRP is present and his antecedents have already been verified by the Registry in the other petitions bearing CP(IB) No. 3/Chd/Pb/2022 titled as Daljeet Singh Bedi (Personal Guarantor) and in CP(IB) No. 12/Chd/Pb/2022 titled as Nikhil Bedi (Personal Guarantor) etc. There is no adverse remarks against him and no proceedings are pending against him. Keeping in view the facts and circumstances, Mr. Pawan Sharma is appointed as Resolution Professional in this case and he is directed to comply with the directions under Section 99 of the Code and submit his report before the next date of hearing. Let the compliance be made by learned counsel for the petitioner and Resolution Professional before the next date of hearing. Response, if any, by respondent Nos. 1 to 3 be filed within three weeks with the Resolution Professional with copy advance to the counsel opposite. List on 23.05.2022.