SURENDRA KUMAR JOSHI Vs. REI AQRO LIMITED

JUDGEMENT

(1.) Ld. Counsels for the both the petitioner and the Corporate Debtor as well as the Interim Resolution Professional (IRP) are present.

(2.) Ld. Pr. CS on behalf of IRP informed that in this case proceeding is going on as per IB Code. IRP is directed to file progress report within 15 days.

(3.) Till date we have not received confirmation for the appointment of RP from the Insolvency and Bankruptcy Board. Until further order IRP shall continue to function as RP.