IN RE Vs. JEK PL

JUDGEMENT

(1.) Sri Bishwajit Dubey appearing for the applicant AXIS bank in the present Application No. 72, The present application is filed being aggrieved with a decision taken by the Resolution Professional Sri Dinkar Venkatshubramaniam rejecting the claim of the applicant AXIS Bank in the present matter.

(2.) As per the material available on record, it may be noted that this Bench vide its previous order dated 12.05.2017 read with order dated 17.05.2017 has referred to and forwarded the name of proposed Resolution Professional Sri Mukesh Mohan to the Insolvency and Bankruptcy Board of India. Which in turn vide its communication dated 23.05.2017 (received by this Tribunal on 31.05.2017) has recommended and confirm the name of Resolution Professional Sri Mukesh Mohan (IBBI/IPA-001/IP-P00018/2016-17/10042) . Considering the above Sri Mukesh Mohan is hereby appointed as Resolution Professional in JEKPL Private Limited (in the matter of CP. No. 24/ALD/2017|.

(3.) A copy of this order of appointment of R. P. be communicated by the Registry of this Tribunal to the R.P. Sri Mukesh Mohan and as well as to the Committee of Creditor concerned through Registered Office of the Corporate Debtor Company and also to the Insolvency and Bankruptcy Board of India. New Delhi.