HERO STEELS LTD Vs. ROLEX CYCLES PVT LTD

JUDGEMENT

(1.) Mr.G.S.Sarin, with Mr.P.D.Sharma, Practicing Company Secretaries for petitioner Mr.Anil Kumar, Resolution Professional Mr.Yogesh Kumar, Advocate along with Mr. Manmohan, Chief Manager for Canara Bank Mr.Nitish Saxena, Law Officer, Bank of Maharashtra Mr.D.K.Mahajan, Chief Manager, Bank of Maharashtra Mr.Vikas Rai Bery, Practicing Company Secretary for Mr.Ashwini Kumar Prabhakar, Intervener.

(2.) Mr.Ashwini Kumar Prabhakar, Intervener and Mr.R.K.Kapoor, CA in person In compliance with the directions contained in the order dated 08.9.2017 in CA No.122/2017, 123/2017 and 124/2017, Mr.Manmohan Sarin, Chief Manager, Canara Bank; Mr. Nitish Saxena, Law Officer, Bank of Maharashtra; Mr. D.K.Mahajan, Chief Manager, Bank of Maharashtra; Mr. Ashwini Kumar Prabhakar, Director of the company which is undergoing the resolution process; and Mr.R.K.Kapoor, CA are present.

(3.) Ca No.148/2017 has been filed by Canara Bank through counsel proposing the name of Mr. Nipan Bansal as Resolution Professional. Along with this application the written communication in Form No.2 Annexure A-4 furnished by the proposed Resolution Professional has also been filed which is found in order.