IN RE Vs. BROWN KRAFT INDUSTRIES LIMITED

JUDGEMENT

(1.) Cp No. 1051/1&BP/NCLT/MB/MAH72017 Counsel for the Applicant is present. On the Application filed by the Corporate Debtor saying the name of the Insolvency Resolution Professional has come as Mr. Adesh Kumar Mehta, 10/63, Old Rajender Nagar, New Delhi - 110 060, Registration No. rBBI/IPA-002/IP-00046/2016-17/1264 instead of Mr. Manoj Sehgal, Registration No. IBBI/IPA-002/IP-N001O8/2O17-18/10256, the Applicant prays this Bench to issue a corrigendum to show the name of Mr. Manoj Sehgal as IRP in the place of Mr. Adesh Kumar Mehta.

(2.) On perusal of the record, it appears that this Bench appointed Mr. Adesh Kumar Mehta as Insolvency Resolution Professional by looking at the application filed by the Corporate Debtor without knowing the fact that this Corporate Debtor subsequently filed another compilation giving the name of the IRP as Mr. Manoj Sehgal on the footing that the registration of the professional shown in the original application is expiring.

(3.) In view of the same the corrigendum is issued as follows: Corrigendum: The IRP, Mr. Adesh Kumar Mehta is hereby replaced with Mr. Manoj Sehgal, Flat No. 304, Tower 5, Ansal Valley, View Estate Gwal Pahadi, Haryana - 122 003, e-mail: manojsehgal_1221@yahoo.co.in, Registration No.: IBBI/IPA-002/IP-N00108/2017-18/10256.