- (1.) Ld. Interim Resolution Professional (IRP) as well as Ld. Counsel for the operational creditor and the corporate debtor is present.
(2.) Irp has filed the 2nd Progress Report dated 04/01/2018 along with the Minutes of the Committee of Creditors (CoC) held on 22/12/2017. It appears from the record that CoC has in its 2nd meeting resolved to replace the IRP with Mr. Kshitiz Chhawchharia as Resolution Professional (RP) , Registration No. IBBI/IPA-001/IPP00358/2017-18/10616, C/o. B. Chhawchharia & Co., 8A & B, Satyam Tower, 3, Alipore Road, Kolkata 700027. It is also mentioned that CoC has approved the appointment with 96.3% vote share.
(3.) C.A. (IB) No. 14/KB/2018 has also been moved by the State Bank of India u/s. 22(3) (b) of the Insolvency and Bankruptcy Code, 2016 on behalf of the CoC for appointment of Mr. Mr. Kshitiz Chhawchharia as Resolution Professional.;