IN RE Vs. ALCHEMIST ASSET RECONSTRUCTION CO LTD

JUDGEMENT

(1.) The Interim Resolution Professional, complying with the provisions of Regulation 13(2) (D) of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 has filed the report verifying the claims received. In compliance of Regulation 17 (1) of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 the report of Interim Resolution Professional has been filed certifying the constitution of Committee of Creditors. Both the aforesaid reports of the Resolution Professional are taken on record subject to all just exceptions. The office is directed to maintain the file and attach the reports with the final resolution plan which may be filed at the end of the period of insolvency process.