POWER HOUSE Vs. NUTRI FIRST AGRO INTERNATIONAL PVT LTD
LAWS(NCLT)-2017-12-790
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 21,2017

Power House Appellant
VERSUS
Nutri First Agro International Pvt Ltd Respondents

JUDGEMENT

- (1.) On the Application moved by Pramod Kahalkar, Officer Authorized by COC, on behalf" of the Corporate Debtor Nutri First Agro International Pvt. Ltd., stating that the Committee of Creditors in the meeting held on 2.11.2017 resolved to appoint Mr. Mangesh Kekre, having Registration No. IBBI/IPA-001/IP-00539/2017-18/10964 as Resolution Professional to replace Mr. Arun R. joshi, Interim Resolution Professional, this Bench, being satisfied that this application is in accordance with Section 22 of I&B Code, hereby forwards the name of the IRP namely Mr. Mangesh V. Kekre having Registration No. IBBI/IPA-001/IP-00539/2017-18/10964 to the Insolvency & Bankruptcy Board of India for its confirmation within 10 days of receipt of the name of the proposed Resolution Professional, thereby this Adjudicating Authority is able to appoint Mr. Mangesh V. Kekre as IRP after confirmation bv the Board.
(2.) Accordingly, this MA 655/2017 is hereby disposed of.
(3.) List this matter on 5.1.2018.;


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