IN RE Vs. GUPTA ENERGY PVT LTD

JUDGEMENT

(1.) Ma 176/2017 in CF 43/ IfcBP/NCLT/MB/MAH/2017 On the Application moved by the Corporate Debtor u/s.60(5) of Insolvency & Bankruptcy Code 2016, since the Counsel, appearing on behalf of the Axis Bank i.e. one of the members of Committee of Creditors being present raising objection over the MA filed by the Corporate Debtor/Insolvency Resolution Professional, the Respondents in the MA are directed to file reply within one week hereof and rejoinder if any within one week thereof. List this matter on 28.6.2017.