ICICI BANK LIMITED Vs. VIDYA MANDIR CLASSES LIMITED

JUDGEMENT

(1.) Learned Sr. Counsel for the petitioner is present and mentions this petition. Pursuant to the service of an advance copy along with annexures on the Corporate Debtor, the Corporate Debtor by Mr. Aditya Dewan, Advocate & Mr. Chinmayee Chandra, Advocate is represented by Mr, Gopal Jain, Sr. Advocate, leading them expresses that the Corporate Debtor would like to file a reply and hence, seeks time to file reply to the Application filed by the petitioner. Taking into consideration the said representation, 10 days time is granted to the Corporate Debtor to file its reply with an advance copy to be made available to the Ld. Counsel for the petitioner. Petitioner to file its rejoinder, if any, within a period of 7 days thereafter.

(2.) In the meanwhile, the petitioner is also directed to file a Certificate of Registration with IBBI of the Insolvency Resolution Professional who has been named in the application and who has given consent in Form No.2. It is also seen that the consent is not in accordance with Regulations prescribed in so far as disclosures required to be given and the same shall be rectified by the petitioner within a period of 7 days from today (11.12.2017) .

(3.) Post the matter on 12.1.2018.