SINGHANIA INTERNATIONAL LIMITED Vs. ASEEM ISPAT PRIVATE LTD

JUDGEMENT

(1.) The matter was listed for today for passing formal order of appointment of Interim Resolution Professional who filed the written communication in Form No. 2 which has been found in order. The instant petition filed by the Operational Creditor under Section 9 of the Insolvency and Bankruptcy Code, 2016 was admitted on 20.09.2017.

(2.) In view of the above, the following directions are issued:-

(3.) It is further directed that the Interim Insolvency Resolution Professional shall positively file a report of events before this Tribunal every week in relation to the 'Corporate Debtor'.