IN RE Vs. OASIS AGRO INFRA LTD

JUDGEMENT

(1.) None. This application has been filed by Financial Creditor of the Corporate Debtor i.e. Punjab National Bank based on the decision of the Committee of Creditors held on 27.10.2017 under section 22 of the Insolvency and Bankruptcy Code, 2016 for replacement of the Interim Resolution Professional. The name of Mr. Amandeep Singh (Regd. No.IBBI/IPA-001/IP-P00367/2017-18/10624) r/o House No.1479, D Block Model Town Extension, Ludhiana 141002, Mobile No.9815286622, e-mail: adv.amanmakkar@yahoo.com, was forwarded to the Insolvency and Bankruptcy Board of India for his appointment as Resolution Professional. Vide letter No.IBBI/IP/REP/NCLT/CHD/2017/ 13F dated 24.11.2017, the Insolvency and Bankruptcy Board of India has confirmed the name of Mr. Amandeep Singh aforesaid as Resolution Professional. In view of the above, Mr. Amandeep Singh (Regd. No.IBBI/IPA-001/IP-P00367/2017-18/10624) is appointed as Resolution Professional to replace Mr. Vikram Bajaj who was Interim Resolution Professional. Mr. Vikram Bajaj, Interim Resolution Professional is directed to hand over all the relevant record in his possession including progress reports sent to this Tribunal and copy of the Minutes of the Meeting forthwith to Mr. Amandeep Singh. Copy of this order be communicated to Mr. Amandeep Singh, Resolution Professional and Mr. Vikram Bajaj at their e-mail addresses by the registry immediately. Mr. Amandeep Singh is also directed to send the regular progress reports after interval of 10 (ten) days. CA No.197/2017 stands disposed of.