IN RE Vs. AMAR REMEDIES LTD

JUDGEMENT

(1.) Cp No. 1053/I&BP/NCLT/MB/MAH/2017 On representation made by IDBI, this Bench having passed an order on 08.12.2017 directing the Insolvency Resolution Professional (IRP) to present and make report, responding to the same, the Resolution Professional appeared and filed his report explaining about the winding up proceeding and the response of the Resolution Professional in respect to the winding up proceeding.

(2.) However, since IDBI Bank Ltd. which has raised their grievance is not present today, list this matter on 03.01.2018 directing the RP to send a copy of this order to IDBI Bank Ltd. asking them to present on the next date of hearing. List thus matter on 03.01.2018.