IN RE Vs. CLUTCH AUTO LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner is present and represent that subsequent to the naming of the Insolvency Professional (IP) appointed by the Committee of creditors, no cooperation is coming forth on the part of the corporate debtor.

(2.) However, we find from the record annexed with application that there is no communication produced as between the earlier Insolvency Resolution Professional named by the Corporate debtor and appointed by the Hon'ble Principal Bench and the (IP) appointed by subsequent order by this tribunal.

(3.) However, the counsel for the Insolvency Resolution Professional states that communications have been exchanged between previous Insolvency Resolution Professional and the present one and some time is required to place the same on record.