SURENDRA KUMAR JOSHI Vs. REI AGRO LIMITED

JUDGEMENT

(1.) 12/04/2017 no information was sent to Insolvency and Bankruptcy Board of India, so confirmation is yet to be received regarding the appointment of RP.

(2.) In this case it is seen that the letter was sent to the Insolvency & Bankruptcy Board of India but no approval has been received.

(3.) Registry is directed to send the copy of the order through E-mail to the Insolvency & Bankruptcy Board of India along with the minutes of the Committee of Creditors for confirmation of the name of Resolution Profession, Shri Anil Goel.