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Judgment
IA No. 303/2022
The present application has been filed under Section 21(1) of IBC R/w Rule 17(1) IBBI by IRP to tJake on record the list of creditors for Corporate Debtor, the same is taken on record.
Accordingly, IA NO. 303/2022 is disposed.
IA No. 304/2022
The present application has been filed under Section 21(6a) (b) of the IBC, 2016 by the IRP to appoint Mr. Sanjeev Gupta, Authorised Representative to represent the class of creditors. It is stated that due procedure has been followed as per Regulation 4A of IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016. Mr. Sanjeev Gupta has been selected as Authorised Representative to represent the class of creditors, with 100% voting shares of all the class of creditors.
Keeping in view the facts and circumstances mentioned in the application, the application is allowed and Mr. Sanjeev Gupta is appointed as Authorised Representative to represent the class of creditors.
Accordingly, IA 304/2022 is allowed and disposed of.
IA No. 305/2022
The present application has been filed under Section 21(1) of IBC R/w Rule 17(1) IBBI by IRP to take on record the list of creditors for Corporate Debtor. The same is taken on record.
Accordingly, IA NO. 305/2022 is disposed of.
IA No. 309/2022
The present application is listed for taking up the first progress report. The same be taken on record subject to just exceptions.
Accordingly, IA NO. 309/2022 is disposed of.