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Tribunals and CommissionsDivision Bench(2022) 05 NCLT CK 0077

M/s. Swastik Pipe Limited vs M/s. Faridabad Stamping Private Limited

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · Decided on 30 May 2022

HON’BLE JUDGES
Dharminder Singh, Member (J) · Sumita Purkayastha, Member (T)
RESULT
Disposed Of
CASE NUMBER
IA 2378/(ND)/2022 In C.P (IB)/261/ND/2020
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Judgment

2 paragraphs · 305 words

Dharminder Singh, Member (Judicial)

The present application has been moved on behalf of the Petitioner herein stating that vide order dated 19.03.2022 the name of Ms. Ashu Gupta has been substituted in  spite  of the  fact that the Mr.  Kunwarpreet  Singh  having registration no. IBBI/IPA-002/IP-N01150/2021-2022/13788 and e-mail id singhkunwar2012@gmai1.com, IRP has been requested to be appointed in the present matter on behalf of the Applicant and accordingly,  vide order dated  17.05.2022  in IA/5592/ND/2021, the IRP name was taken on record though, instead  of Mr.  Kunwarpreet  Singh  it has  been mentioned Preet  Singh IRP, accordingly, prayed that in the order dated 19.05.2022, the name of Ms. Ashu Gupta has been inadvertently mentioned accordingly prayed for appointment of IPR Mr Kunwarpreet Singh in the present matter.Heard record has been thoroughly perused. Admittedly vide order dated 17.05.2022 in IA/5592/ND/2021, the name of the Mr. Kunwarpreet Singh vide submission of Form-2 on behalf of Applicant herein was taken up on the record. Although, the name of IRP was not suggested on behalf of the Applicant while filing the main petition. Subsequently, the name was proposed of Mr. Kunwarpreet Singh and the Form-2 was submitted. Taking into consideration the above-said facts, the name of Ms. Ashu Gupta has been inadvertently mentioned in the  order of admission of application under Section 9 of the Code, accordingly, Mr. Kunwarpreet Singh hereby appointed as IRP who should take the further proceedings of the CIRP in the present matter from tomorrow onward and the period should be counted for the CIRP from 31.05.2022. Accordingly, the present application stand disposed of. Ms. Ashu Gupta stand discharged from the obligation. Mr. Kunwarpreet Singh take over the registry is accordingly, directed to e-mail the previous order dated 19.05.2022 as well as the present matter be conveyed to Mr. Kunwarpreet Singh immediately. Application stands accepted and disposed of.