IN RE Vs. ANIL GOEL

JUDGEMENT

(1.) This is an application filed by the Liquidator under Section 35 of the Insolvency & Bankruptcy Code, 2016, praying for issuance of the directions to one of the Financial Creditors of the Corporate Debtor, namely, J& K Bank to take into the custody and control of the Current Account No. 0369010100000714(Escrow Account) and to vest with the Liquidator and also transfer the entire amount appropriated from the said Escrow account during the moratorium period to the Current Account and other Bank accounts in control of the Liquidator.

(2.) The above referred Company Petition CP(IB) No. 73/KB/2017 was filed by one Shri Surendra Kumar Joshi as against the Corporate Debtor, REI Agro Limited for initiating Corporate Insolvency Resolution Process.

(3.) This adjudicating authority vide its Order dated 27-02-2017, admitted the application and in order to initiate the Corporate Insolvency Resolution Process, Mr. Anil Goel a Resolution Professional was appointed.