P.K. Saikia, Member - (1.) Record is put up today in connection with report from Insolvency and Bankruptcy Board of India (in short IBBI) , New Delhi. For ready reference, the letter dated 10th January, 2018 from Deputy General Manager, Insolvency and Bankruptcy Board of India addressed to the Registrar of this Bench is reproduced below :- IBBI/IP/REP/NCLT/GUW/2017/13K/245/52 10th January, 2018 "Smti. Bulbuli Richong, Registrar, National Company Law Tribunal, Guwahati Bench, 4th Floor, Prithvi Planet, Behind Hanuman Mandir, Ulubari, Guwahati - 781007. Sub: Confirmation of change of Insolvency Resolution Professional u/s22(4) of I & B Code, 2016 (IA No.01 of 2018 in CP(IB) 20/GB/2017, Srei Infrastructure (P) Ltd. V. Assam Company Ltd.) Ref: NCLT/GB/l(60) /2017/23 dated 04.01.2018 (received on 09.01.2018) . Dear Madam, With reference to above, the Board, in exercise of powers u/s 22(4) of Insolvency and Bankruptcy Code 2016, accords confirmation to the name of Resolution Professional Mr. Kannan Tiruvengadam (IBB) /IPA-001/IP-P00253/2017-18/10482) in the matter of Srei Infrastructure (P) Ltd. V. Assam Company Ltd. Yours faithfully, Sd/- I Sreekara Rao Deputy General Manager.
(2.) Since the IBBI confirmed the name of Resolution Professional within time limit, in terms of Section 22(4) , Mr. Kannan Tiruvengadam, is appointed Resolution Professional to conduct the Corporate Resolution Process. He shall conduct the business of Corporate Debtor in-accordance with the prescription of law rendered in Insolvency and Bankruptcy Code, 2016, section 23, 24, 25, 26, 28, 29 and 30 in particular.
(3.) Resultantly, this proceeding is disposed of.;