LAWS(NCLT)-2017-10-202

BANK OF INDIA (COC) Vs. ANIL NUTRIENTS LTD

Decided On October 25, 2017
BANK OF INDIA (COC) Appellant
V/S
ANIL NUTRIENTS LTD Respondents

JUDGEMENT

(1.) Learned Advocate Mr. Vishal Dave with Learned Advocate Mr. Hiral Mehta present for Applicant/ Bank of India (COC) . None present for Respondent in IA 343/2017.

(2.) Proof of copy of notice of date of hearing on IRP filed. Applicant also filed reply mail issued by IRP stating that he has no objection to replace him by another RP. c J h Perused the resolution passed by the COC in its first meeting held on 15.09.2017.

(3.) Coc resolved to appoint Mr. Ramchandra D Chaudhary as RP replacing IRP Mr. Subhodh Bajranglal Kediya. In view of section 22 sub section (2) of the Code and the resolution of the COC this Adjudicating authority here by forward the name of Mr. Ramchandra D Chaudhary.