Tribunals and CommissionsDivision Bench

Indranil Das & Anr vs M.D Devcon Pvt Ltd

National Company Law Tribunal · Decided on 21 September 2021 · Citation: (2021) 09 NCLT CK 0052

HON’BLE JUDGES
Ashok Kumar Borah, Member (J) · Shyam Babu Gautam, Member (J)
RESULT
Allowed/Disposed Of
CASE NUMBER
IA 2016/2021 In C.P. (IB)/3574(MB)2019

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 118 words

The matter is taken up through Virtual Hearing (VC).

IA 2016/2021:- Counsel, Mr. Rohan Agrawal appeared for the applicant. The present application is filed by the IRP (now RP) under Section 21(6A) (b) of the Insolvency and Bankruptcy Code, 2016 seeking appointment of Mr. Kamal Kumar Naulakha as the authorised representative in the class of Financial Creditor being Home Buyers.

Having heard the submission of the applicant, this Bench deems it fit and proper to appoint Mr. Kamal Kumar Naulakha (IBBI-IPA-001/IP-P00486/2017-2018/11652) to act as the authorised representative of the Financial Creditors in the class of the home buyer. In view of the above, IA 2016/2021 is allowed and disposed of. List the CP (IB)/3574(MB)/2019 on 29.10.2021 for hearing.