ROHENDRA SINGH Vs. WEGILANT NET SOLUTIONS PVT LTD

JUDGEMENT

(1.) Cpno.(Ib) 60/ALD/2017 In the present matter an order dated 28.07.2017 has already been passed by admitting the petition. Pursuant to the Insolvency & Bankruptcy Board of India by its communication dated 01.09.2017 has suggested and recommended in the name of Mr. Dinesh Kumar Sharma as IRP to be appointed in the present matter.

(2.) Therefore, Sh. Dinesh Kumar Sharma is hereby appointed as an IRP in respect of the corporate debtor company as per the provision of the I & B Code, 2016 for taking necessary action U/s 13 & 15 of the 1 & B Code.

(3.) A copy of this order be communicated to the IRP appointed as well as to the IBBI and the party concern.