- (1.) The present Company Application bearing CA No. 17 of 2018 is filed by Quinn Logistics India Private Limited (Applicant / Financial Creditor) on behalf of Committee of Creditors (CoC) , seeking to pass an order appointing Mr. Mohan Lai Jain, having Regd No. IBBI/IPA-002/IP-N00006/2016-17/10006 as the Resolution Professional of Mack Soft Tech Pvt. Limited (Corporate Debtor) .
(2.) Heard Shri Arun Kathpalia, Learned Senior Counsel along with Shri Jayant Mehta, Ms.Shivambika Sinha, Shri Ramu and Ms.Ankita Sinha, Learned Counsels for the Quinn Logistics India Pvt. Limited (Applicant) ; Shri Amit Sibal, Learned Senior Counsel along with Amit Sibal, Ms. Ferida Chopra Satarawala and Shri Pervinder, Learned Counsels for the Mack Soft Tech Private Limited (Corporate Debtor) ; Shri Joran Diwan, Learned Counsel for IRP and Shri Sundaresh Bhat, Learned IRP.
(3.) The Tribunal, vide its order dated 16.01.2018 has passed an order by appointing Shri Mohan Lai Jain, as Resolution Professional of Macksoft Tech Private Limited (Corporate Debtor) , subject to confirmation of IBBI. In pursuant to the above appointment, a communication bearing IBBI/ IP/REP/NCLT/HYD/2017/13H/263/115 dated 29th January, 2018 is received by the Registry from the Insolvency and Bankruptcy Board of India (IBBI) , intimating that in exercise of powers under Section 22(4) of Insolvency and Bankruptcy Code, 2016, accords confirmation to the name of Resolution Professional Mr. Mohan Lai Jain (IBBI/IPA-002/IP-N00005/2016-17/10006) in the matter of Quinn Logistics India Pvt. Ltd vs. Mack Soft Tech Pvt. Ltd.;