IN RE Vs. OASIS AGROINFRA LIMITED

JUDGEMENT

(1.) The application filed under section 10 of the Insolvency and Bankruptcy Code, 2016 was admitted on 22.09.2017 and the matter was listed for today for passing formal order of appointment of Interim Resolution Professional. The Corporate Debtor had already proposed the name of Mr. Vikram Bajaj as the Interim Resolution Professional whose written communication in Form No. 2 was found in order.

(2.) In view of the above, the following directions are issued:-

(3.) It is further directed that the Interim Insolvency Resolution Professional shall positively file a report of events before this Tribunal every week in relation to the 'Corporate Debtor'.