EQUIPMENT FINANCE LTD Vs. METALIKS LTD & ORS

JUDGEMENT

(1.) Ld. Pr. CS for the applicant mentioned the matter today. The Pr. CS of the petitioner has given a copy of Hon'ble National Company Law Appellate Tribunal's order in C.A. (AT) (Insolvency) No. 3 of 2017 wherein it was stated that respondents will provide another name of IRP who will function during the rest of the period and as may be ordered by the NCLT.

(2.) The Pr. CS for the petitioner has stated that Committee of Creditors is desirous of appointing Interim Resolution Professional in this case and have suggested the name of of Sri S. M. Gupta, who is a registered IRP under Registration No. IBBI/IPA-002/IP-00137/2016-17/1200 and he has given his consent in terms of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 and submitted Form 2 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.

(3.) In view of the urgency of the petitioner as the Committee of Creditors shall meet on 27/02/2017 Sri S.M. Gupta is appointed as Interim Resolution Professional and he will act as an interim IRP for conducting the meeting of the Committee of Creditors, i.e., scheduled to be held on 27/02/2017.