(1.) On the Application moved by the Counsel on behalf of the CoC, of Corporate Debtor, Gupta Global Resource Pvt. Ltd., stating that the Committee of Creditors in the meeting held on 06.11.2017 resolved to appoint Mr. C. Bala Mauli, having Registration No.IBBI/IPA-001/IP-N00321/2017-18/10608 as Resolution Professional to replace Mr. AtuI Rajwadkar, Interim Resolution Professional, this Bench, being satisfied that this application is in accordance with Section 22 of I&B Code, hereby forwards the name of the IRP namely Mr. C. Bala Mauli, having Registration No.IBBI/[PA-001/IP-N00321/2017-18/10608 as Resolution Professional to the Insolvency & Bankruptcy Board of India for its confirmation within 10 days of receipt of the name of the proposed Resolution Professional, thereby this Adjudicating Authority is able to appoint Mr. C. Bala Mauli as IRP after confirmation by the Board.
(2.) Accordingly, this MA 669/2017 is hereby disposed of.
(3.) List this matter on 5.1.2018.