Jinan K. R., Member - (1.) This is an Application filed by the Liquidator under Section 35(1) (n) , 60(5) (c) and other applicable provisions of the Insolvency and Bankruptcy Code, 2016 and applicable provisions of the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016.
(2.) It is a case in which the Corporate Insolvency Resolution Process has been initiated against Nicco Corporation Limited and vide Order dated 17-10-2017, the Liquidator herein, Mr. Vinod Kumar Kothari, was appointed as the Liquidator for the liquidation of Nicco Corporation Limited.
(3.) The Liquidator filed this application seeking direction in regard to the inclusion of workmen representatives in the Monitoring Committee which has been constituted by the Liquidator as per the direction already issued to the Liquidator vide Order dated 24-11-2017.;