IN RE Vs. KOCHAR OVERSEAS PRIVATE LIMITED

JUDGEMENT

(1.) This petition filed under section 10 of the Insolvency and Bankruptcy Code, 2016 was admitted on 16.11.2017 with necessary declaration under section 14(1) of the Code. The matter was listed today for passing formal order of appointment of Interim Resolution Professional. The petitioner had proposed the name of Mr. Yogender Pal Singhal as the Interim Resolution Professional who filed the written communication in Form No. 2 which has been found in order.

(2.) In view of the above, the following directions are issued:-

(3.) It is further directed that the Interim Insolvency Resolution Professional shall positively file a report of events before this Tribunal every week in relation to the 'Corporate Debtor'.