EDELWEISS ASSET RECONSTRUCTION CO LTD Vs. MARG LIMITED

JUDGEMENT

(1.) Counsel for petitioner present. No representation on behalf of the respondent. As seen from the order dated 2.6.2017 of this Bench inadvertantly, the mentioning of the presence of the counsel for respondent has not been mentioned in the interim order. However, order reflects that D.Sarathi, counsel caused appearance on behalf of the respondent and has put his name and signature on the order sheet. But, today, the counsel for respondent is absent. Counsel for Petitioner submitted that time be given to suggest the name of interim insolvency professional in order to complete the formalities of the application. Counsel for respondent, though absent, is given one more opportunity for causing his appearance on behalf of the respondent. Put up on 23.06.2017 at 02.30 P.M.