- (1.) Mr. V.M. Karthik, Learned Counsel for Financial Creditor present. Ms. Ambili Menon, Learned Counsel for Corporate Debtor present. Mr. T. Sai Krishnan, Representative for IRP present. In the first meeting of CoC, the resolution came to be passed for appointment of Resolution Professional viz., Mr. G.V. Ravikumar. Based on which we vide order dated 28.08.2017 asked the Registry to send the name for confirmation of the IBBI. Pursuant to which, the IBBI vide their communication dated 13.09.2017 confirmed the name of the R.P. Therefore, we appoint Mr. G.V. Ravikumar as R.P. in the matter and direct him to proceed in the matter in accordance with law. The IRP viz., Mr. S. Muthu Raj stands relieved of his duties. Corporate Debtor is directed to make payment of fee amounting to Rs.1,19,680/- to the IRP within three weeks. A copy of this order shall be sent to the Corporate Debtor and the RP for compliance and for information to CoC.;