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Judgment
8 paragraphs · 145 wordsCounsel for the petitioner submits that an order has been passed by NCLT, Jaipur Bench in CP (IB) No.157/7/JPR/19 with I.A No.310/JPR/2020 as well as in I.A No.310/JPR/2020 dated 13.10.2021 whereby Interim Resolution Professional (IRP) has been appointed by NCLT, Jaipur Bench.
Counsel for the respondent is tendering today the name of IRP which is mentioned in paragraph no.1 of the aforesaid order as Mr. Naresh Verma and address of Mr. Naresh Verma, who is appointed as IRP is also tendered by the counsel for the petitioner which as under :-
Name – Mr. Naresh Verma
Reg. No. IBB1/IPA-002/IP-W00054/2017-18/10106
Address – 416/7 & 8, first floor, opp. Karkarduma Metro,
sadguru Mkr. Near Shiv Mandir, New Delhi-110092.
Hence, notice to Mr. Naresh Verma, who is IRP of the petitioner to be served at the aforesaid address.
Notice is made returnable on 23.11.2023.