M S MOTORS Vs. PREET TRACTORS PRIVATE LIMITED

JUDGEMENT

(1.) Notice of this application to Mr. Ajit Kumar, Interim Resolution Professional (IRP) who is present accepts notice. Notice of application to Mr. Yash Pal Gupta, Advocate also who represents the Operational Creditor and Mr. Gupta who is present also accepts the notice. Mr. Rishi Anand Yadav, Chief Manager, Canara Bank, respondent No. 3, is also present. They have already been supplied copy of the application in advance.

(2.) Learned counsel for the Operational Creditor and the Interim Resolution Professional seek time to file reply to this application. The Operational Creditor, the bank and the IRP may file reply, if any, before the next date.

(3.) List the matter on 06.11.2017. The Interim Resolution Professional or the Resolution Professional, as the case may be, shall continue to file progress reports.