Bikki Raveendra Babu, Member - (1.) Ia No. 277 of 2017 is filed by Bank of India acting as an Agent of consortium of Banks consisting of Bank of India, State Bank of India, Bank of Baroda, Union Bank of India, Central Bank of India, Oriental Bank of Commerce, and Rajkot Nagrik Sahakari Bank Limited under Section 27 of the Insolvency and Bankruptcy Code, 2016 [hereinafter referred to as "the Code"] requesting this Adjudicating Authority to replace the existing Interim Resolution Professional, Shri Ravi Kapoor with Shri Ramubhai S. Patel as Resolution Professional.
(2.) Ia No. 319 of 2017 is filed by Bank of India to amend the cause title in IA No. 277 of 2017, and prayer clause in IA No. 277 of 2017. The amendment prayed is to alter the Section 27 of the Code into Section 22 or/and Section 27 of the Code. The other amendment is also to correct the Section of law from Section 27 to 22 or/and 27 of the Code in the relief in Clause (A).
(3.) Ia No. 320 of 2017 is filed by Central Bank of India, which is one of the Secured Creditors of the Corporate Debtor and the Member of the Bank of India Consortium of secured lenders to recall the order dated 31.7.2017 passed by this Adjudicating Authority in CP (IB) No. 33 of 2017 to the extent of appointing Shri Ravi Kapoor as Interim Resolution Professional' on the ground that he is an interested person and to allow the Applicant to propose another Resolution Professional to act as 'Interim Insolvency Resolution Professional'.;