R.P. Nag Rath, Member - (1.) The matter was listed for today for passing formal order of appointment of Interim Resolution Professional. Authorised Representative of the petitioner filed fresh certificate of registration dated 06.07.2017 to Mr. Anil Kumar, proposed Insolvency Professionai issued by the Insolvency and Bankruptcy Board of India.
(2.) In view of the above, the following directions are issued :- (i) Appoint Mr. Anil Kumar, Registration No.lBBJ/IPA-001/IP- P00144/2017-18/10308, resident of House No. 303, Chandra GHS Ltd.Sector 55, Golf Course Road, Gurgaon-122011, email; anil2566ffiQmail.com. Mobile t4o,98731216aS/99994588e& as Interim Resolution Professional. (ii) The term of appointment of Mr. Anil Kumar shall be for a period of 30 days from the date of his appointment as Interim Resolution Professional or as may be determined oy the committee ot creditors whichever is earlier. (iii) In terms of Section 17 of 'the Code1, from the date ot this appointment, the powers of the Board of Directors shall stand suspended and the management of the affairs shall vest with the Interim Resolution Professional and the officers and the managers of the 'Corporate Debtor1 shall report to the Interim Resolution Professional, who shall be enjoined to exercise all the powers as are vested with Interim Resolution Professional and strictly perform all the duties as are enjoined on the Interim Resolution Professional under Section 18 and other relevant provisions of the 'Code', including taking control and custody of the assets over which the 'Corporate Debtor' has ownership rights recorded in the balance sheet of the 'Corporate Debtor1 etc. as provided in Section 18 (1) (f) of the 'Code1. The Interim Resolution Professional is directed to prepare a complete iist of inventory of assets of the 'Corporate Debtor'. (iv) The Interim Resolution Professional shall strictly act in accordance with the 'Code1, all the rules framed thereunder by the Board or the Central Government and in accordance with the 'Code' of Conduct governing his profession and as an Insolvency Professional with high standards of ethics and moral. (v) The Interim Resolution Professional shall endeavour to constftute the Committee of Creditors at the earliest but not later than three weeks from the date of this order. It is hereby directed that the 'Corporate Debtor1, its properties, personnel and the persons associated with the management snail extend all cooperation to the Interim Resolution Professional in managing the affairs of the 'Corporate Debtor as a going concern and extend all co-operation in accessing books and records as wefl as assets of the 'Corporate Debtor'. (vi) The Interim Resolution Professional shall cause a public announcement within three days from as contemplated tinder Regulation 6 of the Insolvency and Bankruptcy Board of India (insolvency Resolution Process for Corporate Persons) Regulations, 2016 of the initiation of the Corporate Insolvency Resolution Process in terms of Section 13 (1) (b) of the lCode'read with Section 15 calling for the submission of claims against 'Corporate Debtor',
(3.) Ft is further directed that the Interim Insolvency Resolution Professional shall positively file a report of events before this Tribunal every seven days in relation to the 'Corporate Debtor'.;