IA No.1279/2022.
Vakalatnama has been filed by learned counsel for the petitioner vide diary No.2270/2 dated 24.01.2023. The same is taken on record.
Heard on IA No.1279/2022 which has been filed by IRP/Applicant through counsel for appointment of Mr. Satender Kumar as Authorized Representative for the Class of Creditors i.e. allotees under Real Estate Project. In total there are 247 allotees out of which 193 allotees have chosen Mr. Satender Kumar/IP to represent their interest in the meeting of CoC. It is stated by learned counsel for the applicant that necessary compliances of Section 21(6A) (b) read with Regulation 16(A) and 4(A) of IBBI Regulations 2017 have been made. The details of the voting pattern are mentioned in para No.5 of the said application. Keeping in view the facts and circumstances mentioned in the application, Mr. Satender Kumar is approved as Authorized Representative for the Class of Creditors and consequently IA No.1279/2022 is disposed of accordingly.
IA No.1280/2022
This IA has been filed to place on record the Constitution of Committee of Creditors for corporate debtor. The details of the first meeting of creditor are mentioned in para No.5. The same is taken on record subject to just exceptions and IA No.1289/2022 is disposed of accordingly.
