M S MOTORS Vs. PREET TRACTORS PVT LTD

JUDGEMENT

(1.) This matter which was fixed for 11.10.2017, has been taken up today on receipt of the recommendation from the Insolvency and Bankruptcy Board of India. This petition filed under section 9 of the Insolvency and Bankruptcy Code, 2016 was admitted on 25.09.2017. The matter was referred to the Insolvency and Bankruptcy Board of India vide order dated 25.09.2017 under section 16(3) of the Code to recommend the name of Insolvency Resolution Professional to act as the Interim Resolution Professional. Vide letter No.IBBI/IP/REC/NCLT/CHD/2017/12F dated 05.10.2017, the Insolvency and Bankruptcy Board of India has recommended the name of Mr. Ajit Kumar, Registration No.IBBI/IPA-003/IP-N00062/2017-18/10548 resident of IA, Sanskriti Apartment, GH-22, Sector 56, Gurugram, Haryana-122011, email: cmaajitjha@gmail.com, Mobile No.9818228882 as the Interim Resolution Professional. His consent in Form A is also given.

(2.) In view of the above, the further directions are issued as under:-

(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'.