J BB ENTERPRISES Vs. YMS MOBITECH PVT LTD

JUDGEMENT

(1.) Cp NO,(IB) 127/ALD/2017 Dr. Pawan Jaiswal, PCMA alongwith Smt. Nidhi Singh, Advocate for the , petitioner. Sh. Amitabh Agarwal, Advocate for the respondent.

(2.) In continuation of previous order dated 23.10.2017 of this Tribunal. The registry' of this Bench now receives a communication from the Insolvency & Bankruptcy Board of India (IBBI) confirming this that there is no disciplinary proceedings pending against the proposed IRP Sh. Prabhjit Singh Soni (Keg. NO.IBBI/IPA-002/IP-N00065/2017-I8/I0143) (Address:GG-1/144/C, Vikaspuri near PVR, New Delhi-110018, Email:psgurleensoni@yahoo.com & Mob. No.9810262298) .

(3.) The IBBI has further informed that its recommendation for appointment of IRP is not mandatory. An IRP can be appointed by Adjudicating Authority provided that no disciplinary proceedings should be pending against him/her. Keeping in view of such communication, this Bench . hereby appoints Mr. Prabhjit Singh Soni (Reg. No.IBBI/IPA-002/IP-N00065/2017-18/10143) (Address:GG-1/144/C, Vikaspuri near PVR, New DeIhi-110018, Email: psgurleensoni@vahoo.com & Mob. No.9810262298) as an Interim Resolution Professional (IRP) in respect of the Corporate Debtor Company. lie is directed to take further follow up and needful action in respect of preparation of resolution plan for corporate debtor company within a stipulated period and under the provision of the I & B Code.