M/S P.K. Enterprises vs M/S Four Fresh Retail Private Limited

Bill no.,"Invoice

date","Interest @ 18%

p.a.

73,06.03.2017,"Rs. 7,33,708/-

77,10.03.2017,"Rs. 7,40,033/-

78,10.03.2017,"Rs. 7,40,033/-

79,10.03.2017,"Rs. 7,40,033/-

80,10.03.2017,"Rs. 7,40,033/-

,Total,"Rs.36,93,843.18/-

Since the Applicant has not named the Insolvency Resolution Professional, this Tribunal based on the list furnished by Insolvency and Bankruptcy",,

Board of India appoints Ms. Arti Baluja, with registration number IIBI/IPA-002/IP-N00780/2018-2019/12378 (email- ca.artibaluja@gmail.com, Mobile",,

No. 9891446721) as the Interim Resolution Professional subject to the condition that no disciplinary proceedings are pending against such an IRP,,

named who may act as an IRP in relation to the CIRP of the Respondent and specific consent is filed in Form 2 of Insolvency and Bankruptcy Board,,

of India (Application to Adjudicating Authority) Rule, 2016 in relation to specifically the Respondent and the Operational Creditor herein and make",,

disclosures as required under IBBI (insolvency Resolution Process for Corporate Persons) Regulations, 2016 within a period of one week from the",,

date of this order.,,

We direct the applicant to deposit a sum of Rs. 2 lacs with the Interim Resolution Professional, namely Ms. Arti Baluja to meet out the expense to",,

perform the functions assigned to him in accordance with regulation 6 of Insolvency and Bankruptcy Board of India (Insolvency Resolution Process,,

for Corporate Person) Regulations, 2016. The needful shall be done within one week from the date of receipt of this order by the applicant. The",,

amount however be subject to adjustment by the Committee of Creditors, as accounted for by Interim Resolution Professional, and shall be paid back",,

to the applicant.,,

As a consequence of the application being admitted in terms of Section 9(5) of IBC, 2016, moratorium as envisaged under the provisions of",,

Section 14(1), shall follow in relation to the Corporate debtor, prohibiting as per proviso (a) to (d) of the Code. However, during the pendency of the",,

moratorium period, terms of Section 14(2) to 14(4) of the Code shall come in force.",,

A copy of the order shall be communicated to the Applicant, Corporate Debtor and IRP above named, by the Registry. In addition, a copy of the",,

order shall also be forwarded to IBBI for its records. Applicant is also directed to provide a copy of the complete paper book to the IRP. A copy of,,

this order be also sent to the ROC for updating the Master Data. ROC shall send compliance report to the Registrar, NCLT.",,