EQUIPMENT FINANCE LTD Vs. METALIKS LTD

JUDGEMENT

(1.) Shri Ramesh Kumar Verma representing Mr. Kuldeep Verma, Resolution Professional and the Ld. Counsel for the financial creditor and Shri Mahesh Kr. Agarwal are present.

(2.) Ld. Counsel for the financial creditor has made a request that certified copy of the Resolution Plan may be issued on payment of requisite fees. Prayer is allowed. Office is directed to issue certified copy of the Resolution Plan upon compliance of all requisite formalities on urgent basis.

(3.) Since Resolution Plan has been sanctioned record may be sent to Insolvency and Bankruptcy Board of India and file may be consigned to Record Section.