ARUN KUMAR JAIN Vs. UPADAN COMMODITIES PVT LTD
LAWS(NCLT)-2017-12-556
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 20,2017

ARUN KUMAR JAIN Appellant
VERSUS
UPADAN COMMODITIES PVT LTD Respondents

JUDGEMENT

- (1.) No one is present in Court.
(2.) Ld. IRP, Shri Sandip Kumar Kejriwal has filed an application that he is resigning from the post of resolution professional on personal reason from 18/12/2017.
(3.) Let show cause notice be issued against the IRP as to why after accepting the work of resolution professional he is resigning, without prior permission of the adjudicating authority.;


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