RAJIV BHATNAGAR, RESOLUTION PROFESSIONAL OF M/S UM GREEN LIGHTING PVT. LTD Vs. CSA CORPORATION PRIVATE LIMITED

JUDGEMENT

(1.) Heard Mr. Rajiv Bhatnagar who is present in person through video conferencing. I have also heard Mr. T. B. Jamir, the learned counsel appearing on behalf of the Respondent No.1 and Mr. V. Zhimomi, the learned Government Advocate appearing on behalf of the Respondent No.2.

(2.) Mr. Rajiv Bhatnagar was appointed as a Resolution Professional by the National Company Law Tribunal, New Delhi under Sec. 9 of the Insolvency and Bankruptcy Code, 2016 vide an order dtd. 10/1/2023.

(3.) It has been brought to the attention of this Court that in view of the fact that Shri Rajiv Bhatnagar was the Resolution Professional, he filed the instant application for quashing of CR Case No.12/2021 filed by the Respondent No.1 herein against M/S UM Green Lighting Private Ltd. and Shri Gaurav Mamik. The reason for invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 is on account of summons issued to Shri Rajiv Bhatnagar as interim Resolution Professional for M/S UM Green Lighting Private Ltd.