IN RE Vs. HELPLINE HOSPITALITY PVT LTD

JUDGEMENT

(1.) Ld. Counsel for the petitioner has been informed about the communication received from the office of the IBBI, naming the Insolvency Professional.

(2.) The details of the Interim Resolution Professional are Mr. Sarvesh Kashyap Rcgn No. (IBBI/IPA-002/IP-N00127/2017-18/ 10296) Chamber No. T-13, Tahsil Lane Tis Hazari Court, Delhi -110054 Email: sarvesh damfavahoo.com Mobile No.: 9818908851 The IRP shall file his report within the statutory period and shall take all steps as required under Section 15, 17 & 18 of the Code.