Mohd Sharief Tariq, Member - (1.) This order is with regard to the Petition No. TCP/413/IB/CB/2017, wherein on 27.11.2017, an Order came to be passed by this Bench admitting the Application and declaring the moratorium. However, there was no proposal with regard to the name of the Interim Resolution Professional (IRP) . Therefore, vide order dated 27.11.2017, the Insolvency and Bankruptcy Board of India (IBBI) was asked to recommend the name of the IRP in the matter. Accordingly, this Bench received the communication from IBBI on 07.12.2017 recommending the name of Mr. Vasudevan.
(2.) Therefore, Mr. Vasudevan is appointed as IRP in the matter for the tenure of 30 days from the date of this Order and direct him to cause public announcement as per Section 15 of the Insolvency and Bankruptcy Code, 2016 (I&B Code, 2016) and to make compliance with the provisions of Sections 13(2) , 15, 17 and 18 of the I&B Code, 2016. Further, it is directed that the Corporate Debtor and its Promoters or any other person associated with the management of the Corporate Debtor shall assist and cooperate with the IRP as stipulated under Section 19 of the I&B Code, 2016.
(3.) The Registry is directed to inform the IRP to make public announcement within three days from the date the copy of the Order is received and take over the charge of_ the management/asset. This shall form part of the order dated 27.11.2017.;