IN RE Vs. SRS MODERN SALES LTD

JUDGEMENT

(1.) Mr. Sameer Rastogi, Insolvency Resolution Professional.

(2.) Mr. Sameer Rastogi, Resolution Professional is present in compliance with the order dated 13.11.2017 passed on the office noting on the progress reports being sent by the Resolution Professional. It is stated by the Resolution Professional that the Committee of Creditors has not approved the resolution plan submitted by the representative of the Corporate-Debtor and all voted in favour of the liquidation of the company in the last meeting held on 16.10.2017. The period of 180 days of the appointment of Insolvency Resolution Professional expired on 17.10.2017 so the further process to be adopted is provided in Sections 33 and 34 Chapter III of the Insolvency and Bankruptcy Code, 2016. The matter be listed on 08.12.2017.

(3.) The Resolution Professional present is directed to send notices to all the Directors of the suspended Board of Directors of the company about the next date fixed for hearing by this Tribunal.