STATE BANK OF INDIA Vs. ASHISH MOHAN GUPTA

JUDGEMENT

(1.) There is a written request from the Liquidator regarding his inability to appear before the Tribunal because he is to attend hearing in an appeal before the Hon'ble National Company Law Appellate Tribunal on 12.12.2017.

(2.) Learned counsel for the applicant-bank, however, submits that the notification with regard to the framing of regulations to proceed with the application under sub-section (2) of Section 60 of the Insolvency and Bankruptcy , 2016 has not still been issued.

(3.) List the matter on 29.01.2018.