M S ENTERPRISE Vs. SHREENIDHI WOODTECH PVT LTD

JUDGEMENT

(1.) Learned Advocate Mr. Vishal Dave with Learned Advocate Mr. Nipun Singhvi present for Operational Creditor/Petitioner. None present for Respondent.

(2.) Insolvency and Bankruptcy Board of India by its letter dated 03.01.2018 recommended the name of Mr. Arvind Gaudana, Address Arvind Gaudana & Co. 307, Ashiravad Paras, Corporate Road, Near Prahladnagar Garden, Satellite, Ahmedabad-380015, E-mail: arvindg cs@yahoo.com, Mobile no. 9879566756 Insolvency professional to act as Interim Resolution Professional. Hence, Mr. Arvind Gaudana, Address Address Arvind Gaudana & Co. 307, Ashiravad Paras, Corporate Road, Near Prahladnagar Garden, Satellite, Ahmedabad-380015, E-mail: arvindg cs@vahoo.com. Mobile no. 9879566756 is appointed as interim Resolution Professional for a period of 30 days.

(3.) There shall be public announcement of Corporate Insolvency Resolution process as per section 15 of the Code as contemplated in section 13(l) (b) of the Code in one English Newspaper and one Regional Newspaper having circulation where the Registered office of company is located.