BANK OF BARODA Vs. AMARPALI INFRASTRUCTURE PVT LTD
LAWS(NCLT)-2017-9-207
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 27,2017

BANK OF BARODA Appellant
VERSUS
Amarpali Infrastructure Pvt Ltd Respondents

JUDGEMENT

- (1.) C.A. No. 334(PB) /2017 This is an application filed with a prayer to grant permission to the Insolvency Resolution Professional, Shri Rajesh Samson to withdraw as such for conducting the proceedings in (IB) -123(PB) /2017. In the application dated 10.08.2017, in place of Shri Rajesh Samson, the alternative name of Shri Kanwal Goel as IRPJias-been proposed by the applicant. Notice of the application.
(2.) Mr. Alok Aggarwal, learned Counsel for the non-applicant-respondent accepts notice. He does not raise any objection to the appointment of Shri Kanwal Goel as a substitute of Shri Rajesh Samson.
(3.) In view of above, application is allowed. Shri Rajesh Samson is permitted to withdraw from the insolvency process in (IB) -123(PB) /2017 and as a substitute Shri Kanwal Goel is appointed to act as IRP.;


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