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Judgment
IA No. 1954/2022:- The present application is filed by the Liquidator under Section 60(5) of Insolvency and Bankruptcy Code, 2016 read with regulation 37 A of Liquidation Regulations seeking substitution of the name of Rajkot Nagarik Sahakari Bank Limited in place of Dhanshyam kantilal Patel (Liquidator), as applicant in following Interlocutory applications bearing nos.
(i) 2079 of 2019; (ii) 2636 of 2019; (iii) 1229 of 2020; (iv) 208 of 2021; (v) 217 of 2021; (vi) 2588 of 2021 filed in C.P. (IB)/10(MB)/2018.
Having considered the submissions of the Counsel appearing for the applicant and in view of the assignment agreement dated 13.05.2022 between Dhanshyam Kantilal Patel (Liquidator of Krishnai Hospitals Private Limited) and Rajkot Nagarik Sahakari Bank Limited, this Bench deems it fit and proper to permit the liquidator to substitute the name of Rajkot Nagarik Sahakari Bank Limited in place of Dhanshyam kantilal Patel (Liquidator), as applicant in the above stated Interlocutory applications. With the aforesaid directions, IA No. 1954/2022 is allowed and disposed of. List the IA No. 3484/2022 on 29.08.2023 for hearing. (High on Board)