R P Nagrath, Member - (1.) Mr.G.S.Sarin, Practicing Company Secretary for Applicant/Corporate Debtor. Mr.P.D.Sharma, Resolution Professional. Mr.D.K.Gupta, Advocate with Mr.B.B.Khanduja, Chief Manager for PNB Financial Creditor. Mr.Rajiv Khurana, the proposed IRP
(2.) In CP (IB) No.08/Chd/CHD/2017, which was admitted by this Tribunal vide order dated 07.04.2017, Mr. P.D.Sharma was appointed as Interim Resolution Professional, who constituted the committee of creditors and held the first meeting of the committee on time. He has been sending the progress reports on regular interval. In the meeting held on 24.08.2017, the committee of creditors has resolved to replace the Resolution Professional.
(3.) This application has thus been filed by PNB, the Lead Bank through its Branch Office Sector 17, Chandigarh, the Financial Creditor. The other financial creditors are Canara Bank, ICICI Bank and one finance company. The minutes of meeting of the committee of creditors is at Annexure A-3 and the above decision was taken by the financial creditors holding 91% of the voting share.;