STATE BANK OF INDIA Vs. CASTEX TECHNOLOGIES LIMITED

JUDGEMENT

(1.) This petition filed by the State Bank of India under Section 7 of the Insolvency and Bankruptcy Code, 2016 was admitted on 20.12.2017 and moratorium was granted in terms of sub-section (1) of Section 14 of the Code. The matter was listed for today for passing formal order of appointment of the Interim Resolution Professional. The Financial Creditor has proposed the name of Mr. Dinkar Tiruvannadapuram Venkatasubramanian to act as Interim Resolution Professional and the written communication furnished in Form 2 was found proper as observed in the order dated 20.12.2017.

(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'.