H P Chaturvedi, Member - (1.) Sh. Madan Mohan Dixit, Advocate for the Committee of Creditors represented through State Bank of India. He files the present CA No. 154/2017, seeking such a prayer that present petition may be admitted and appointment of Mr. Vikram Bajaj as a Resolution Professional be approved as his name is unanimously proposed by the COC of Swadisht Oils Pvt. Ltd.
(2.) We heard the submission of learned counsel and perused the documents annexed with the application which includes an affidavit of Sh. Manoj Pandey, Assistant General Manager. State Bank of India on behalf of the COC and further a letter of no objection received from IRP Sh. Manish Gupta, who has given his consent and expressed no objection for his replacement and to appoint RP as per the resolution passed by the COC.
(3.) In the light of above stated facts and circumstances of the case, the present application deserves to be allowed. Hence, the same is allowed- In the result, Sh. Vikram Bajaj is hereby nominated as RP in the Corporate Debtor Company to complete the task as per the provision of I & B Code, within a prescribed period.;