IN RE Vs. EDUCOMP SOLUTIONS LIMITED

JUDGEMENT

(1.) In pursuance of the order dated 24.08.2017 The Insolvency and Bankruptcy Board of India has sent a confirmation on 11.09.2017 with regard to change of Insolvency Resolution Professional namely Mr. Mahender Khandelwal (IBBI/IPA-001/IP-P00033/2016-17/10086) under section 22 (4) of the Code, 2016.

(2.) Accordingly, the substituted Resolution Professional stands appointed. The application stands disposed of.