JUDGEMENT
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(1.) Pursuant to the letter received from the IBBI stating that the registration of the recommended IRP Mr. Deepak Garg has expired, Id. counsel for the petitioner has proposed the name of Mr. Sunil Kumar Aggarwal to be appointed as the IRP in this case. Photocopy of his certificate of registration has been placed on record evidencing the validity w.e.f 30th July 2017. The proposed IRP has also given his written consent. He is accordingly appointed with immediate effect. Let steps be taken by him in accordance with Section 15,17,18 & other provisions of the statute.
(2.) To come up on 4th September 2017 for further consideration.;
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