INVENT ASSETS SECURITISATION & RECONSTRUCTION PVT LTD Vs. SAL STEEL LTD & ORS
LAWS(NCLT)-2017-11-191
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 13,2017

Invent Assets Securitisation And Reconstruction Pvt Ltd Appellant
VERSUS
Sal Steel Ltd And Ors Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) None present for Applicant.
(2.) Learned FCA Mr. Hiten Parikh present for Respondent in IA 364/2017. IRP Mr. Parag Sheth present. Proof of service of notice of date of hearing on Respondent filed. IRP represented that he has no objection to replace him with another RP as resolved by COC.
(3.) In the first meeting of COC held on 05.10.2017 it was resolved unanimously by the members of the COC to replace the IRP. In the 9th para of the COC held on 05.10.2017 the COC resolved to replace Mr. Parag Sheth with Mr. Navin Srichand Kanjwani as resolution professional.;


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