ASHOK KUMAR AGARWALA Vs. SWAN ALUMINIUMS PVT LTD

JUDGEMENT

(1.) Learned counsel for respondent filed Power of Attorney along with copy of resolution of the Board of Directors of the respondent company dated 03.07.2017 authorising Mr.V.N.Singh, Director to represent the company and to do all the necessary acts in the case. Aforesaid Director, executed the Power of Attorney in favour of Mr. Prateek Gupta and Mr. Alankar Narula, Advocates.

(2.) Learned counsel for the respondent also submits that copy of complete set of paper book has been received by the respondent company on 26.7.2017. This application has been filed by the petitioner in the Form No.1 as per Rule 4(1) of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016. The Registry is directed to enter the case in the relevant register of CP (IB) and not as miscellaneous application as the case was received by transfer from the Hon'ble High Court in this Tribunal in terms of Rule 5 of Companies (Transfer of Pending Proceedings) Rules, 2016.

(3.) Learned counsel for the respondent seeks time to file reply / objections, if any, to this petition. Let the needful be done within 10 days with copy advance to the counsel opposite. List the matter on 16.08.2017 for arguments.