SURENDRA KUMAR JOSHI Vs. REI AGRO LIMITED

JUDGEMENT

(1.) Ld. Counsels for the petitioner, the Corporate Debtor and the IRP are present. C.A.No. 155/2017 has been moved by the Committee of Creditors to appoint Mr. Anil Goel as Resolution Professional.

(2.) Annexure I with the C.A.No. 155/2017 shows that the Committee of Creditors has unanimously proposed the name of Mr. Anil Goel as Resolution Professional. Section 22(3) (b) of the IBC 2016 provides that if the Committee of Creditors replaces the name of the IRP and does not approve his name for RP, then the proposed RP should be appointed after approval from Insolvency and Bankruptcy Board.

(3.) On the basis of recommendations from Committee of Creditors we propose the name of Mr. Anil Goel as RP. Information should be sent to Insolvency and Bankruptcy Board through E-maii as well as by Registered Post with AD or Speed Post for approval of the name of proposed RP. Till then the present IRP shall continue to function as IRP.