IN RE Vs. VEESONS ENERGY SYSTEMS PVT LTD

JUDGEMENT

(1.) Representative for IRP Mr. S. grinivasan submitted that IRP was appointed vide order dated 19.06.2017 whoAmade public announcement and convened the meeting of the Creditors on 19.07.2017.

(2.) Further, submitted that the term of RP has expired on 29.06.2017. Therefore, the Representative for IRP expressed the inability to continue with the assignment.

(3.) Thereupon the Committee of Creditors suggested the name of Mr. R. Raghavendran to be appointed as RP. The requirement is that the Creditors have to make an application for the appointment of RP. Therefore, the IRP is directed to inform to the Committee of Creditors to make an application for appointment of RP immediately.