RELIANCE COMMERCIAL FINANCE LTD Vs. VED CELLULOSE LTD

JUDGEMENT

(1.) C.A. No. 444fPB) /2017 In the detailed order dated 04.10.2017 we have rejected the report of the Interim Resolution Professional for the reasons stated therein.

(2.) It was directed that in the facts and circumstances of this case the Insolvency 8& Bankruptcy Board of India may recommend a new Interim Resolution Professional to conduct the proceedings in accordance with the provisions of the Code, Rules and Regulations.

(3.) In pursuance of the aforesaid direction the Insolvency 8& Bankruptcy Board of India has now recommended the name of Mr. Sameer Rastogi to act as an Resolution Professional by e-mail dated 15.12.2017.