REGENT COMPUTRONICS PVT. LTD.

Mahender Kumar Khandelwal Appellant

V/S

DIRECTORATE OF ENFORCEMENT Respondents

Referred Judgements :-

ATMA RAM MITTAL VS. ISHWAR SINGH PUNIA [REFERRED TO]
BHARAT DAMODAR KALE VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF U P VS. MANOHAR [REFERRED TO]
STATE OF RAJASTHAN VS. BASANT NAHATA [REFERRED TO]
T VIJYALAKSHMI VS. TOWN PLANNING MEMBER [REFERRED TO]
S K SINHA VS. VIDEOCON INTERNATIONAL LTD [REFERRED TO]
K T PLANTATION PVT LTD VS. STATE OF KARNATAKA [REFERRED TO]
DELHI AIRTECH SERVICES PVT LTD VS. STATE OF U P [REFERRED TO]
SHRIRAMPUR MUNICIPAL COUNCIL VS. SATYABHAMABAI BHIMAJI DAWKHER [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
BABITA LILA & ANOTHER VS. UNION OF INDIA [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
RADHA KRISHAN INDUSTRIES VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
NAHAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed by the petitioner praying for the following reliefs:

(2.) It is the case of the petitioner that, vide order dtd. 26/7/2017, passed by the learned National Company Law Tribunal, Principal Bench, New Delhi (in short, "NCLT") in CA No.(IB)-202(PB)/2017, the petitioner was appointed as the Interim Resolution Professional (in short, "IRP") for the Corporate Insolvency Resolution Process of M/s Bhushan Power and Steel Ltd. (hereinafter referred to as "BPSL").

(3.) On 1/9/2017, the Committee of Creditors (in short, "CoC") for BPSL confirmed the appointment of the petitioner as the Resolution Professional (in short, "RP") for BPSL.

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MAHENDER KUMAR KHANDELWAL Vs. DIRECTORATE OF ENFORCEMENT

Referred Judgements :-

JUDGEMENT

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