IN RE Vs. HIND MOTORS INDIA LTD

JUDGEMENT

(1.) This file is taken up today on filing CANo.114/2017 by learned counsel on behalf of Mr, Ashlsh Mohan Gupta, the Promoter Director of the petitioner-company for direction to Superintendent, Burail Jail, Chandigarh for his production at the venue of meeting fixed by the Resolution Professional, Case was admitted and Insolvency Resolution Professional was appointed. It is submitted that Resolution Professional fixed meeting of Committee of Creditors on 11.08.2017 at 1200 p.m. That meeting has been adjourned for 29.08.2017. The notice of this application to Insolvency Resolution Professional for his response for 24.08.2017. The counsel or petitioner would inform the Resolution Professional by sending email. The registry will also send notice by email to the Resolution Professional along with copy of the application. The petitioner to file extra copy of the petition.