LAWS(NCLT)-2017-8-261

MAHESHWAR TEXTILE Vs. ZAP INDIA LTD

Decided On August 11, 2017
Maheshwar Textile Appellant
V/S
Zap India Ltd Respondents

JUDGEMENT

(1.) As per the communications received from the IBBI the name of Ms. Pratibha Khandelwal (Reg no. IBBI/IPA-002/IP-N00031/2016-17/10068,F-2/14) , LIC Flats, Sector-2, Vidhyadhar Nagar, Jaipur 302039, E-mail: cspratibhak@gmail.com. Mob. No. 09928325945, 09829084944 is appointed as the IRP in this case. The IRP shall cause publication and fulfill all such necessary statutory requirements envisaged under the Code. Report be filed within 30 days. To come on 11th September 2017.

(2.) Copy of the order be given dasti alongwith the photocopy of the communication received from IBBI.