K RAM MURTHY Vs. 3A CAPITAL SERVICES LIMITED

JUDGEMENT

(1.) The present Company Application bearing CA No.160/2017 is filed by Mr.K.Ram Murthy, Advocate Commissioner appointed by this Tribunal vide Order dated 21.07.2017, by inter-alia seeking to following reliefs: "The Hon'ble Bench may be pleased to the grant him time 4 to 6 weeks to report the actual position/inventory of movable and immovable property of the Respondent No.1 Company."

(2.) Mr.K.Ram Murthy, Advocate Commissioner submit that even though the Managing Director of R-1 Company has, in principle agreed to render full cooperation in furnishing all the required documents, but failed to furnish the same, and thus he could not complete the inspection as directed by the Tribunal.

(3.) Therefore, he submit that another six weeks time may be granted to complete the assignment given by the Tribunal on 21.07.2017. None appears for the respondents.