AMBEY CONSTRUCTECH PVT LTD Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This petition filed by the corporate debtor under Section 10 of the Insolvency and Bankruptcy Code, 2016 was admitted on 13.02.2018 and moratorium was granted in terms of sub-section (1) of Section 14 of the Code. The matter has been listed for today for passing formal order of appointment of the Interim Resolution Professional. The Operational Creditor has proposed the name of Mr. Ajay Kumar Jain to act as Interim Resolution Professional and the written communication furnished in Form 2 was found in order as observed in the order dated 13.02.2018.

(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'.