IN RE Vs. JODPL LTD

JUDGEMENT

(1.) Order dated 30/06/2017 in the matter of CP No. (IB) 25/ALD/2017.CA 73/2017

(2.) Parties are represented by their counsel. Submission of the .for respective parties are heard.

(3.) In pursuance to the proposal received from the Committee of the Creditors for replacement of the present RP, a reference be made the Insolvency and Bankruptcy Board of India for sending nomination/ recommending the name of the R.P. The Board may also consider the name of Mukcsh Mohan as proposed by the COC and as well as of previous RP in the CD Company. After receiving imination/ recommendation from IBBI the matter would be heard s leel of objection of the some creditors on proposed the change f RP and (or appropriate order would be passed. The matter is also :ed for hearing on the of other issues raised by the Axis Bank in the matter