K. Anantha Padmanabha Swamy, Member - (1.) This order is with regard to the Petition No. CP/598/IB/CB/2017, wherein on 03.11.2017, an Order came to be passed by this Bench admitting the Application and declaring the moratorium. However, there was no proposal with regard to the name of the Interim Insolvency Resolution Professional. Therefore, vide order dated 03.11.2017, the Insolvency and Bankruptcy Board of India (IBBI) was asked to recommend the name of the Interim Insolvency Resolution Professional in the matter. Accordingly, the Registry received the e-mail communication from IBBI requesting for clarification regarding name of the Corporate Debtor. The matter was placed before this Bench on 11.12.2017.
(2.) In view of the above the Registry had informed the observations of IBBI to the Counsel for Applicant/OC. Thereupon the counsel filed an application No. 53 of 2017 in CP No. 598/IB/2017 for amending the name of Corporate debtor. It is further submitted by the applicant/OC that above said mistake was due to inadvertence and neither wilful nor wanton.
(3.) Heard. The Bench is satisfied with the submission of the counsel for Applicant/OC. Therefore, the prayer made in the CA 53/2017 is allowed.;