- (1.) Ld. Counsels for the petitioner, Shri Atanu Mukherjee, Interim Resolution Professional as well as Ld. Counsels for the State Bank of India are present. Ld. Counsels on behalf of the Corporate Debtor is also present. IRP has filed the progress report along with the minutes of the first meeting of the Committee of Creditors, which shows that Committee of Creditors unanimously decided that Shri Atanu Mukherjee be replaced by Shri Sanjeev Ahuja (N00028/2016-17/10061) as Resolution Professional. Committee of Creditors have changed the name of IRP and have approved the name of Shri Sanjeev Ahuja as Resolution Professional. Therefore, his name shall be forwarded to Insolvency and Bankruptcy Board of India for approval, till then IRP shall proceed in the matter in accordance with the I.B.Code, 2016. IRP has sought certain information from the Corporate Debtor and till date he has not received detailed information. Corporate Debtor is directed to furnish the required information within seven days, failing which we will be forced to initiate action under Section 7 of the lBC. Office is directed to forward the name of Shri Sanjeev Ahuja, Resolution Professional to the Insolvency and Bankruptcy Board of India in accordance with the resolution passed by the Committee of the Creditors. Minutes of the Committee of the Creditors and the copy of the application should be sent to the Insolvency and Bankruptcy Board of India through e-mail and till the confirmation order of the Insolvency and Bankruptcy Board of India regarding the proposed Resolution Professional is received, the IRP shall continue to discharge his duties.
(2.) Irp made a request that certain financial details like bank accounts and particulars of the Corporate Debtor are required. IRP is directed to approach the Corporate Debtor for necessary details. List the matter on 11/05/2017.;