H P Chaturvedi, Member - (1.) Ca No. 166 of 2017 Sh. Sumant Batra alongwith Sh. Abhishek Anand, Advocates on behalf of Sh. Anuj Jain the IRP in Japyee Infratech Ltd. (CP No.(IB) 77/ALD/2017) . Sh. Pradeep Singh Sisodia, CGSC. Sh. Rahul Agarwal alongwith Sh. Shubham Agarwal, Advocates for the applicant bank (IDBI) . Ms. Swarupama Chaturvedi, Advocate on behalf of Insolvency & Bankruptcy Board of India (IBBI) . Sh. R.P. Agarwal, Advocate for Corporate Debtor Company Jaypee Infratech Ltd.
(2.) The applicant Shri Anuj Jain, being the Interim Resolution Professional for Jaypee Infratech Ltd. (duly appointed by this Court in the matter of IDBI v/s Jaypee Infratech Ltd. CP No.(IB) 77/ALD/2017) , has now filed the present application U/s 24(5) of I & B Code read with Regulation 22 of the Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulation, 2016 and Rule 11 of the NCLT Rules, 2016 and praised for an appropriate direction from this Tribunal to be issued in the present matter.
(3.) It is a matter of record that this Tribunal vide its order dated 09.08.2017 has admitted the company application of a financial creditor the IDBI in respect of the corporate debtor Jaypee Infratech Ltd. for the purpose to initiate corporate Insol vency Resolution Process against it U/s 7 of I & B Code, 2016. In pursuance thereof, the present applicant has been appointed as IRP and he is now in process of Insolvency Resolution for the corporate debtor company.;