Yes Bank Ltd vs Mothers Pride Education Personna Pvt Ltd

Parties are permitted to file a short brief note. List on 30.10.2025.

Parties are permitted to file a short brief note. List on 30.10.2025.

This is an application under Section 12(2) of Insolvency & Bankruptcy Code, 2016 read with Regulation 40 of the Insolvency Resolution Process for Corporate Persons Regulations, 2016 for extension of the Corporate Insolvency Resolution Process Period. The prayers made in the application are mentioned below:

Considering the facts and circumstances of the present application as well as submissions made by Learned Counsel for the applicant, 90 days’ extension for Corporate Insolvency Resolution Process period is granted from today i.e. 25.09.2025. Resolution Professional is directed to complete the Corporate Insolvency Resolution Process within an extended period. IA/4399/ND/2025 stands allowed and disposed of.

Resolution Professional is directed to file an updated status of the information required by the Resolution Professional. List on 30.10.2025.

This is an application filed under Section 151 of CPC on behalf of West and Educational and Welfare Society to implead the suspended Directors/authorized person of the respondent No. 1 as respondent in IA/4933/ND/2024. Considering the facts and circumstances mentioned in the application, the present application IA/1233/ND/2025 stands allowed. Consequently, the said amended memo of parties is taken on record. IA/1233/ND/2025 stands allowed and disposed of.

This is an application filed on behalf of Resolution Professional under Section 19(2) read with Section 23(2) of the IBC, 2016 read with Regulation 3A of the CIRP Regulations for issuance of necessary directions to the suspended directors and other persons associated with the corporate debtor to cooperate with the RP and hand over the documents/ information and custody of all vehicles of the corporate debtor. The prayers made in the application are mentioned below:

We have heard the submissions made by Learned Counsel for the Applicant. Considering the facts and circumstances mentioned in the application as well as submissions made by Learned Counsel for the Applicant, this Adjudicating Authority is inclined to allow Prayer ‘b’ of the present application i.e. IA/1176/ND/2025, consequently, the respondents are directed to cooperate and provide the information and documents with respect to all vehicles owned by the Corporate Debtor prior to initiation of CIRP as well as the vehicles of Corporate Debtor as on CIRP initiation date, including the details as sought under Para 30 of the present Application . IA/1176/ND/2025 stands partly allowed and disposed of.

Mr. Vinayak, Proxy Counsel has submitted that main counsel is not available. This application is pending since 2024, therefore, the parties are directed to file a short brief note. List on 30.10.2025.

Issue notice to the respondents. Applicant is directed to take steps within three days and file affidavit of proof of service. Respondent is permitted to file reply within ten days, on receipt of copy of the application, with a copy in advance to the opposite side. List on 30.10.2025.

Based on the fresh amended memo of parties, issue notice to the respondents. Applicant is directed to take steps within three days and file affidavit of proof of service. Respondent is permitted to file reply within ten days, on receipt of copy of the application, with a copy in advance to the opposite side. List on 30.10.2025.

Written submissions are on record. List on 30.10.2025 for further orders.

Heard the arguments. Parties are permitted to file a short brief note. List on 30.10.2025.

Resolution Professional is directed to approach the concerned District Administration Authority for providing assistance to Mr. Ankit Goel, Resolution Professional in taking the custody and control of the assets of the corporate debtor. With this observation, the present application i.e. IA/5205/ND/2023 stands disposed of.

This is an application filed on behalf of AAA Insolvency Professionals LLP, through its authorized signatory Mr. Ankit Goel, the Resolution Professional of Mother's Pride Education Personna Private Limited, the Corporate Debtor under Section 18(1)(f) r/w Section 23(2) r/w Section 25(2)(A) r/w Section 60(5) r/w of Insolvency and Bankruptcy Code, 2016 r/w Regulation 3A of Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons), 2016 seeking control and custody of the website of the Corporate Debtor. The prayers made in the application are mentioned below:

The prayers of the applicant as above are allowed. Resolution Professional is directed to take over the control of all the websites of Corporate Debtor and for this all the respondents are directed to hand over the websites as mentioned in the application. Resolution Professional is also directed to approach the SHO of concerned Police Stations where each of the respondents is situated and take assistance of Police to take over control. SHO of concerned Police Stations are to assist the Resolution Professional in taking control of websites from the respondents’ addresses mentioned as below:

Respondent No. 1-Mr.Praveen Kumar Member Of Suspended Board Of Directors Address: D-816, Block Mangol Puri, Delhi 110083 Respondent No. 2, Mr. Ganesh Chandra, Member Of Suspended Board Of Directors, Address: N 608, Sewa Nagar, Lodhi Road, New Delhi 110003 Respondent No. 3, Ms. Raj Rani Gupta, Address- 11/77, West Punjabi Bagh, New Delhi, Delhi, India- 110026. Respondent No. 4, Ms. Sudha Gupta Involved In The Management Of Corporate Debtor, Address- Marvel Mansion, 1 Link Road, 1 Link Road, Pocket-1 Samalkha, Delhi-110037 Respondent No. 5, Mr. Devendra Gupta Address-Marvel Mansion, 1 Link Road, 1 Link Road, Pocket-1 Samalkha, Delhi-110037 Respondent No. 6 Mr. Paras Gupta, Address- Marvel Mansion, 1 Link, Road, 1 Link Road, Pocket-1 Samalkha, Delhi-110037 Email-Paras(Illiammarvel.Com Respondent No. 7, Mr. Prateek Gupta, Involved In The Management Of Corporate Debtor Address- A-172, Meera Bagh, Pashim Vihar, New Delhi-110087 Respondent No. 8 Mr. Kaushik Sharma, Address- Bu-164, Pitampura, New Delhi-110027

With this direction, IA/1785/ND/2025 stands allowed and disposed of.

Learned Counsel for the Resolution Professional seeks permission to withdraw this application as prayers mentioned in this application are similar to another application already filed. In view of the statement made by Learned Counsel for the Resolution Professional, the present application i.e. IA/1359/ND/2023 stands dismissed as withdrawn.