LAWS(NCLT)-2018-1-421

MANEK ENTERPRISE Vs. ANIL MINES & MINERALS LTD

Decided On January 17, 2018
MANEK ENTERPRISE Appellant
V/S
ANIL MINES And MINERALS LTD Respondents

JUDGEMENT

(1.) Learned Advocate Ms. Natasha Sutaria present for Operational Creditor/Petitioner. Learned Advocate Mr. Shriraj Khambete i/b Nanavati Associates present for Respondent.

(2.) Insolvency and Bankruptcy Board of India by its letter dated 12.01.2018 recommended the name of Mr. Dakshesh Pravinchandra Choksi, A-1209, Titanium City Centre, Near Sachin Towers, Anandnagar Road, Satellite, Ahmedabad, Gujarat-380015, email: ca.dakshesh(g) gmail.com, mobile no. 9879200147 Insolvency professional to act as interim Resolution Professional.

(3.) Hence, Mr. Dakshesh Pravinchandra Choksi, A-1209, Titanium City Centre, Near Sachin Towers, Anandnagar Road, Satellite, Ahmedabad, Gujarat-380015, email: ca.dakshesh; gmail.com. mobile no. 9879200147 is appointed as Interim Resolution Professional for a period of 30 days.