CA V VENKATA SIVA KUMAR Vs. R SUBRAMANIAKUMAR

JUDGEMENT

(1.) Heard the appellant, who appeared as party in person.

(2.) This writ appeal is filed against the order passed by the learned Single Judge in the writ petition in rejecting the writ petition at SR stage itself.

(3.) The case of the appellant/writ petitioner is that he was appointed as a Resolution Professional in the matter of recovery of loans availed by one M/s.Oceanic Edibles International Limited from various Banks and after some time, when the relationship between the appellant/petitioner got strained with the the Committee of Creditors, Applications were filed before the National Company Law Tribunal, Single Bench which ended in removal of the present appellant/petitioner from the position of Resolution Professional which he had challenged in the writ petition.