PUNJAB NATIONAL BANK Vs. DIVYAJYOTI SPONGE IRON PVT LTD
LAWS(NCLT)-2017-11-283
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 24,2017

PUNJAB NATIONAL BANK Appellant
VERSUS
DIVYAJYOTI SPONGE IRON PVT LTD Respondents

JUDGEMENT

- (1.) Irp has filed progress report dated 24/10/2017 along with the minutes of CoC meeting dated 17/10/2017 which shows that resolution was passed with 94.8% vote to appoint the existing IRP as Resolution Professional (RP) u/s. 22(3) (a) of the Insolvency & Bankruptcy Code, 2016. Keeping in view of the CoC resolution Shri Arun Kumar Gupta is hereby appointed as Resolution Professional. List on 05/12/2017.;


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