IN RE Vs. JODPL LTD

JUDGEMENT

(1.) Panics are represented by their respective counsel.

(2.) This Bench now receives a communication dated 01.08.2017 from the I & B Board of India informing about the status of complaint received against the RP Sh, Dinkar T. Venkat Subramanium. The IBBI has clarified that as of today, no disciplinary proceeding has so far been initiated by or to be treated as pending against Sh. Subramanium.

(3.) Further, it also makes clear that the Committee of Creditor is competent Us 22 of the Code to appoint an interim resolution professional as a resolution professional or to replace him by another resolution professional. Accordingly, the adjudicating authority (this Tribunal) may take decision in the matter.