SERI EQUIPMENT FINANCE LTD Vs. SREE METALIKS LIMITED

JUDGEMENT

(1.) Ld. Counsel for the Edelweiss Asset Reconstruction Company Ltd., Interim Resolution Professional, Ld. Counsel for Srei Equipment Finance Limited and Resolution Professional are present. Mr. Kuldeep Verma, Resolution Professional is present in court and he has submitted his consent letter in the office. In this case order was passed for appointment of Resolution Professional which is subject to approval under section 22(5) of the IBC 2016 by Insolvency & Bankruptcy Board. He shall continue to function as Resolution Professional till the Board confirms his appointment as Resolution Professional. He shall discharge the duties of Resolution Professional till further order.

(2.) List the matter on 13/04/2017 for further order.