IN RE Vs. SECL INDUSTRIES PVT LTD

JUDGEMENT

(1.) This petition filed by the 'Corporate Debtor' under Section 10 of the Insolvency and Bankruptcy Code, 2016 was admitted on 25.10.2017 and moratorium was declared. The matter was listed for today for passing of formal order of appointment of the Interim Resolution Professional. It was observed in the order dated 25.10.2017 that the written communication in Form No. 2 furnished by the proposed Interim Resolution Professional is in order.

(2.) In view of the above, the following directions are issued:-

(3.) It is further directed that the Interim Insolvency Resolution Professional shall positively file a report of events before this Tribunal every week in relation to the 'Corporate Debtor'.