NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Insolvency)No. 1409 of 2019
IN THE MATTER OF:
Ashok Kumar Tibrewala
Erstwhile Interim Resolution Professional of
Reacon Engineers (India) Pvt. Ltd. …..Appellant
Vs.
Diamond Steel Enterprise & Ors. ……Respondents
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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