- (1.) C.P No. (IB)127/ALD/2017 Dr. Pawan Jaiswal, PCMA, along with Nidhi Singh, Advocate for the Operational Creditor. Shri Amitabh Agarwal for Corporate Debtor Company along with Shri Ajay Ladda, the Director of the Company present. The Corporate Debtor Company files a memo giving no objection to initiate CIRP in respect of Corporate Debtor Company, which is supported by its resolution dated 12.10.2017 confirming the debt of Rs. 1.88 crores due to the Corporate Debtor Company and thus has expressed its inability to repay the same for the lack of the fund. Such memo is taken on record in presence of the Director of the Company.
(2.) Consequently, the present application must succeed on such ground alone that the Corporate Debtor Company has conceded the contents of the present I & B petition and expressed no objection for Admission of the present petition dictated separately. Therefore, the present I & B petition allowed is _ admitted. Further, the name of the I.R.P. as suggested in the present petition (e.g. Mr. Prabhjit Singh Soni, email No. psgurlcensoni @ Gmail.Co.. Mobile No. 9810262298) be forwarded to the Insolvency & Bankruptcy Board of India for consideration and recommendation of the I.R.P. Order in detail is dictated separately, the petition stands disposed of as per separate order.;