VINITA MAHADEVSINGH Vs. AMR INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) Learned Counsel for the petitioner is present and it is represented by the Corporate Debtor/Respondent since the matter is connected with Insolvency Petition relating to Corporate Debtor / Respondent for CIRP which has been posted on 08.09.2017 this matter may also be placed before the Hon'ble Principal Bench on the said day. In the meanwhile, Corporate Debtor / Respondent is also directed to file an affidavit in relation to winding up petitions pending before the Hon'ble High Court of Delhi in relation to the Corporate Debtor.

(2.) Post the matter on 08th September 2017.