1.    Whereas, M/s. Connate Insurance Surveyors and Loss Assessors Private Limited (hereinafter referred as ‘The Company”) having its registered Office at H.No.23-78/16/1, Plot No.,54/B, R.K.Nagar, Anadnagh X Road, Malkajgiri, Hyderabad, Ranagareddy District, Telangana-500047, was granted Corporate Surveyor and Loss Assessor License No - IRDA/CORP/SLA-200006 for a period of Five years with effect from 21^st October, 2014, in accordance with Section 64UM of the Insurance Act, 1938 read with Regulation 4 of the Insurance Regulatory and Development Authority of India (Licensing, Professional Requirement and Code of Conduct) Regulations, 2000.

2.    The Directors of the Company as per the aforesaid Corporate Surveyors and Loss Assessors License granted are as follows,

1. Shri.Vankadari Harinath - SLA No.62356

2. Shri.Surabhi Viswanadham – SLA No.4414

3. Shri. Narasapuram Somasekhara Rao – 85097

3.    The Company vide letter Ref No. 019/IRDA/Connate/2018-19 dated 20/10/2018 submitted a request to the Authority to accept surrender of the aforesaid Corporate Surveyors and Loss Assessors License issued to them. In connection to this, the company has submitted a copy of the Resolution adopted by the Board of the Company during the Extraordinary General Meeting held on 10/09/2018, where it has been agreed for Voluntary Winding up of the Company.

4.    Pursuant to the above, the Authority has advised the Company to comply with the requirements as specified vide circular Ref: IRDAI/NL/CIR/MISC/042/03/2018 dated 06/03/2018 with regarding             Closure / Dissolution of Corporate Surveyors and Loss Assessors.

5.    Subsequently, the Company vide letter Ref No.020/IRDA/Connate/2018-19 dated 30/11/2018 submitted the necessary documents in compliance with the aforementioned Circular. Further, the company inter alia vide Affidavit dated 20/11/2018 declared that M/s. Connate Insurance Surveyors and Loss Assessors Private Limited is closed under Voluntary Winding up of the Company Scheme w.e.f.10/09/2018 and also appointed Liquidator in line with IBBI guidelines. Further, vide the aforesaid affidavit, the company has declared that no survey work is pending with the Company and the decision of Voluntary Winding up of the Company has been communicated to the Concerned Insurance Companies and insured in advance for their information.

6.    NOW THEREFORE, pursuant to the request made by the company on voluntary surrender of Corporate SLA License No. IRDA/CORP/SLA-200006 (valid upto 20/10/2019), the Authority hereby accepts voluntary surrender of the Corporate SLA License IRDA/CORP/SLA-200006 (valid upto 20/10/2019) granted to the M/s. Connate Insurance Surveyors and Loss Assessors Private Limited, subject to the following conditions:

(a)  The acceptance of Voluntary Surrender of the aforesaid Corporate SLA License is without prejudice to such course of action that may be contemplated arising out of any violations by M/s. Connate Insurance Surveyors and Loss Assessors Private Limited or its Directors/Partners of applicable Laws, Regulations, Guidelines or any conditions imposed.

This has approval of Competent Authority.

(Suresh Mathur)              

Executive Director