D CHHAGANLAL & CO Vs. SAY INDIA JEWELLERS PVT LTD
LAWS(NCLT)-2017-12-262
NATIONAL COMPANY LAW TRIBUNAL
Decided on
December 15,2017
D CHHAGANLAL And CO
Appellant
VERSUS
Say India Jewellers Pvt Ltd
Respondents
JUDGEMENT
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(1.) Ma 636/2017 IN CP No.600/ I&BP/NCLT/MB/MAH/2017
On application filed by IRP for change of Interim Resolution Professional Mr. Akshay Rajendra Shah with appointment of Mr. Ram Ratan Kanoongo as Resolution Professional basing on the resolution passed by CoC on 20.11.2017, this Bench hereby directs the Registry to send the name of Resolution Professional Mr. Ram Ratan Kanoongo to Insolvency & Bankruptcy Board of India for their confirmation within 10 days hereof.
(2.) List this matter for appointment of RP on receipt of confirmation from IBBI on 3.1.2017.;
(2.) List this matter for appointment of RP on receipt of confirmation from IBBI on 3.1.2017.;
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