Ratakonda Murali, Member - (1.) Heard on 05.06.2017, 13.06.2017, 27.06.2017, 03.07.2017, 10.07.2017, 21.07.2017, 16.08.2017, 30.08.2017, 25.09.2017, 11.10.2017, 23.10.2017, 16.11.2017, 28.11.2017, 06.12.2017, and 11.12.2017.
(2.) This application is filed by Shri Thirupal Gorige, the Insolvency Resolution Professional, under Sub-section (5) of Section 60 and Section 33 of the Insolvency and Bankruptcy Code, 2016 for passing of several resolutions and also for initiation of process of Liquidation.
(3.) The IRP, in the application has averred that the application for Corporate Insolvency Resolution Process (CIRP) filed by M/s. Subodha Entertainments Co., the Operational Creditor under Section 9 of the l&B Code 2016 read with Lule 6 of the l&B (Application to Adjudicating Authority) Rules, 2016 was admitted by this Tribunal on 17th April, 2017 and appointing the applicant as Interim Resolution Professional, to perform the role of IRP in accordance with the relevant provisions of the Code.;