Bikki Raveendra Babu, Member - (1.) None present for Operational Creditor/Petitioner.
(2.) Learned Advocate Mr. Urvesh Gor ifb Learned Advocate Mr. Vishwas Shah present for Respondent. Proposed IRP Mr. George Samuel present and filed written communication.
(3.) Hence, Mr. George Samuel is appointed as IRP. There shall be public announcement of Corporate Insolvency Resolution process as per section 15 of the Code as contemplated in section 13(l) (b) of the Code in one English Newspaper and one Regional Newspaper having circulation where the Registered office of company is located.;