Ericsson India Pvt. Ltd. v. Reliance Infratel Ltd. Corporate Debtor.

B.S.V. Prakash Kumar, Member (Judicial):— On receipt of name of the Resolution Professional (RP) from the Operational Creditor along with consent letter to be appointed as Interim Resolution Professional (IRP), Mr. Manish D, Kaneria having Regn. No. IBBI/IPA-001/IP-POO788/2017-2018/11343, Off.: 21-23, T.V. Industrial Estate, 248-A, S.K. Ahire Marg, Off. Dr. A.B. Road, Worli, Mumbai - 400 030, Cell: 9724344445, e-mail: manish(g) rbsa.in is hereby appointed as Interim Resolution Professional in Reliance Infratel Ltd.

2. The Registry is hereby directed to communicate this order to the Operational Creditor and the Corporate Debtor.