IN RE Vs. P & S JEWELLERY LIMITED

JUDGEMENT

(1.) Ma No.239/2017 in CF No,1042/ I&BP/NCLT/MB/MAH/2017 Since one of the Creditors namely Union Bank of India filed this Applieation on behalf of the Committee of Creditors u/s.22 (3) (b) for appointment of Insolvency Resolution Professional Mr. Vasudev Ganesh Nayak Udupi bearing Registration No.IBBI/IPA-OOl/IP-00019/2016-2017/10043 in the place of Interim Insolvency Resolution Professional, this Bench, in view of the prayer made on behalf of Committee of Creditors, hereby forwards the name of IRP i.e.,

(2.) Mr. Vasudev Ganesh Nayak Udupi, residing at Rajmata CHS Ltd., Near RTO Office, Four Bungalows, Andheri (W) , Mumbai - 400053, bearing Registration No. IBBI/IPA-001/IP-00019/2016-2017/10043, Email ID: uvnayak2004wahoo.co.in, Mobile No.9869637407 Andheri uvnayak200 yahoo in, Mobile No.986%37407 to the Insolvency & Bankruptcy Board of India for its confirmation within 10 days hereof, until such time, the Interim Resolution Professional (IRP) Mr. CA Vipul K. Choksi is hereby directed to continue to function as a Resolution Professional and to act in accordance with the Company Affairs.

(3.) Accordinglv, this Application is allowed.