JUDGEMENT
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(1.) Ld. Counsels on behalf of the petitioners , IRP, SBI and Corporate Debtor are present.
(2.) It appears from the Order Sheet that name of Shri Sanjeev Ahuja was sent to Insolvency & Bankruptcy Board of India for confirmation of his appointment as RP.
(3.) We have received e-mail from Insolvency & Bankruptcy Board of India whereby they have confirmed the appointment of Shri Sanjeev Ahuja as RP.;
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