Ashok Kumar Tibrewal... v. Diamond Steel Enterp...

NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI

Company Appeal (AT) (Insolvency)No. 1409 of 2019

IN THE MATTER OF:

Ashok Kumar Tibrewala

Present :

For Appellant: Mr. Kanishk Khetan, Mr.Nipun Gautam, Mr.

Akshay, Advocates

O R D E R

06.12.2019 - The Appellant - 'Mr. Ashok Kumar Tibrewala' was 'Interim Resolution Professional' for little more than one month. The Adjudicating Authority taking into consideration the fact that main claim of the 'Operational

Creditor' against the 'Corporate Debtor' was Rs. 20,50,136/- and parties settled the matter, fixed professional fee and cost of 'Resolution Professional' at Rs.

2,50,000/- and allowed a sum of Rs. one lakh to be paid in favour of the Appellant. The Appellant is unhappy with such amount but we are not inclined to interfere with such amount. The appeal is dismissed. No costs.

[Justice S. J. Mukhopadhaya] Chairperson

[ Justice Bansi Lal Bhat ]

Member (Judicial)

[Justice Venugopal M.] Member (Judicial)

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