TAHER ENGINEERING SERVICES Vs. TECPRO SYSTEMS LIMITED

JUDGEMENT

(1.) None appears for the petitioner. However, it is submitted by Learned Counsel for the petitioner in C. A. No. (IB) -197(PB) /2017 in the matter of Edelweiss Asset Reconstruction Company Ltd. vs. Tecpro System Ltd. that in relation to the Corporate Debtor, namely, Tecpro System Limited one Mr. Venkatesan Sankaranarayan, D - 301, Sreevastsa Residency, 10, G. N. Mills Post, Mettupalayam Road, Coimbatore - 641029 has been appointed as an Insolvency Resolution Professional.

(2.) In the circumstances, the petitioner herein is directed to file the claim before the Learned Insolvency Resolution Professional appointed by the Hon'ble Principal Bench vide order dated 07.08.2017 and with above direction this company petition stands disposed6 off.