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Judgment
IA No. 1229/2024
As per last order, compliance affidavit has been filed by IRP vide Diary No. 01717/1 dated 28.05.2024 stating that necessary compliance of Regulation 4A and 16A of the Regulations of CIR Process, 2016 has been made. The same is taken on record.
The present application has been filed under Section 21(6ab) for the appointment of the authorized representative. As per the averments, there were three insolvency professionals who were identified for the authorized representatives i.e. Mr. Parminder Singh Bhullar, Mr. Dharmendra Kumar Bhasin, Mr. Harmanjit Singh. It is stated by IRP that total 78 claims were received by claimants out of those only 63 claims have been admitted and 15 claims are under verification and these are provisionally admitted. As per voting sheet annexed at Annexure-2. 63 claimants have voted in favour of Mr. Parminder Singh Bhullar. Therefore it is requested by IRP that Mr. Parminder Singh Bhullar, IP (IBBI Registration No. IBBI/IPA-002/IP-N01127/2021-2022/13700) be appointed as the authorized representative. Keeping in view the facts and circumstances mentioned in the application, the present application is allowed and Mr. Parminder Singh Bhullar is appointed as Authorized Representative of the Financial Creditors in Class of Deposit Holder. The application is disposed of accordingly.