RELIANCE COMMERCIAL LIMITED Vs. VARAHA INFRA LIMITED

JUDGEMENT

(1.) A perusal of form-1 structured on the basis of Rule 4(1) of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 shows that the name of Mr. CM. Manoj Kulshreshtra has been proposed to act as an interim resolution professional. The proposed name appears to have been taken from the old list as suggested by the Regn. No. 2016-2017. -Learned Counsel for the petitioner applies for and is granted one week time to come up with an acceptable name of an interim resolution professional as per the new list released by the Insolvency & Bankruptcy Board of India.

(2.) List the matter on 4th August, 2017. Any other defect should also be removed within the period granted.