PUNJAB NATIONAL BANK Vs. JAMES HOTELS LTD

JUDGEMENT

(1.) This application has been filed by Mr.H.S.Arora, Ex-Director of the suspended Board of Directors/Promoter Director of the Company. He has the grievance that the Resolution Professional has not adjudicated upon his claim despite claim having been filed in pursuance of the advertisement in Form C. The Resolution Professional has sent communication as at Annexure A-6 by email to the applicant that because of the pendency of a case before this Tribunal under Sections 397 and 398 etc. of the Companies Act, 1956 and the matter being subjudice, he is unable to adjudicate upon the claim of the applicant.

(2.) Reply to the application has been filed by the Resolution Professional. Mr.Atul V.Sood, Advocate who represents the petitioner in CP No.132 (ND) 2011, RT CP No.41/Chd/CHD/2016 has filed his power of attorney as intervener.

(3.) I have heard the learned counsel for the parties.