LAWS(NCLT)-2017-8-199

ABHINAV MATHUR Vs. INDULGE BEVERAGES (P) LTD

Decided On August 10, 2017
ABHINAV MATHUR Appellant
V/S
INDULGE BEVERAGES (P) LTD Respondents

JUDGEMENT

(1.) Learned Counsel for the petitioner is present and represents that he has already complied with the Order dated 02,8.2017 of this Tribunal by filing the Tracking report as well as affidavit of service of notice under the provisions of Insolvency & Bankruptcy Code, 2016 Mr. Sumit Narayan, Executive (Financial & Admn.) appearing on behalf of the respondent company represented that he has got the authorization letter from the company and seeks a week's time to file a reply to the petition.

(2.) One week's time is granted for the said purpose. Matter is posted for arguments on 23.8.2017.