IN RE Vs. HEMANT SHARMA

JUDGEMENT

(1.) It is an application filed by the Insolvency Resolution professional reporting that this Bench passed moratorium order on 2.3.2017 appointing this applicant as Interim Resolution professional.

(2.) In pursuance thereof, public announcement was given u/s 13 of the Code r/w Section 15 of the Code, inviting claims from the Creditors of the company, as the claims came to the Insolvency Resolution professional, basing on the list of creditors as on 1.4.2017, the Committee of Creditors was constituted on 10.4.2017 issuing notice to hold First Committee of Creditors meeting on 17.4.2017. In the said meeting, this applicant was duly appointed as Resolution Professional by 100% voting share of Committee of Creditors. Thereafter, on the information memorandum placed before the Committee of Creditors, the Resolution Professional invited offers from the interested parties to place resolution plan through an advertisement in the newspapers on 8.8.2017.

(3.) In the third meeting dated 19.8.2017, the Chartered Accountant was appointed to carry out the audit of the stock and debtors of the Corporate Debtor for the Financial Year 2014-15, 2015-16 and 2016-17. It was decided that duly appointed Chartered Accountant would inspect the stocks of the Corporate Debtor on 15.9.2017 and report the same within 10 days from such inspection.