- (1.) C.A. No. 440fPB) /2017 This is an application filed by shareholder and the Ex-Director of the Corporate Debtor namely International Coil Limited with a prayer for issuance of direction to the Indian Overseas Bank to take appropriate steps to secure the interest of the Corporate Debtor company.
(2.) It has been disclosed that the Interim Resolution Professional, Mr. Sudhir Kumar Aggarwal has not been continued an Interim Resolution Professional and in his place Dr. Naval Kumar was asked to take over the management of the Corporate Debtor. The Committee of Creditors also voted for Mr. Manoj Kumar Anand.
(3.) However, to seek approval of the Adjudicating Authority-NCLT C.A. No. 385(PB) /2017 was filed which was dismissed and the following order was passed on 03.11.2017:- "Learned counsel for the applicant after arguing the application for a while applies for withdrawal of the same when we pointed out that Shri Manoj Kumar Anand who is proposed Resolution professional is an existing consultant of Corporate Debtor. The aforesaid fact is revealed from a reading of item No, 9 at page 38. In view of the fact that the prayer has been made for withdrawal of the application. We do not wish to take harsh view and accept the request. Accordingly, the application is dismissed as withdrawn.";