- (1.) Ld. Counsel for the operational creditor and the corporate debtor are present.
(2.) By our order dated 09/11/2017 the petition u/s 9 of the Insolvency and Bankruptcy Code, 2016 (I & B Code) has been admitted. Letter was sent to the Insolvency and Bankruptcy Board of India (IBBI) for recommending a name of the Insolvency Professional for appointment as an Interim Resolution Professional. We have since received a communication dated 22/11/2017 from IBBI whereby Mr. Sonu Jain, Regn. No. IBBI/IPA-001/IP-P000575/2017-18/11016, 230, Gurupada Haider Road, Kolkata 700026, E-mail casonujain@gmail.com, Mobile No. 9830285088 has been recommended to be appointed as an Interim Resolution Professional.
(3.) On the basis of the recommendation of IBBI, we are appointing Mr. Sonu Jain, Regn. No. IBBI/IPA-001/IP-P000575/2017-18/11016, 230, Gurupada Haider Road, Kolkata 700026, E-mail casonujain@gmail.com, Mobile No. 9830285088 as Interim Resolution Professional in this case and direct him to proceed in accordance with the procedures laid down under the I & B Code.;