IN RE Vs. F M HAMMERLE TEXTILES LTD

JUDGEMENT

(1.) Mr. Harsh Garg, Advocate for the Corporate Debtor The name of the Interim Resolution Professional along with documents has not been forwarded by email to Insolvency and Bankruptcy Board of India (IBBI) as directed vide order dated 11.08.2017 though it was sent by Speed Post but the Track Report of the Post Office does not show its delivery. In compliance with the previous order, the Registry is directed to send communication by email along with documents to IBBI immediately, being a matter of serious consequence and also by Speed Post again for recommendation by IBBI. List the matter on 01.09.2017.