KAMAL CHEMICALS Vs. T C TERRYTEX LIMITED

JUDGEMENT

(1.) Petitioner has filed affidavit of the authorised representative of the company regarding service of the respondent. In compliance with the order dated 29.11.2017, the petitioner has also filed latest certificate of the Financial Institution for the period 06.11.2017 to 30.11.2017 which is at Annexure A of the affidavit in order to comply with the requirement of Rule 9 (3) (c) of the Insolvency and Bankruptcy Code, 2016. The same be taken on record.

(2.) Mr. Snehdip Oberoy, Advocate has filed Power of Attorney executed in his favour by Mr. Rajesh Khanna, General Manager (HR) who was authorised by the Board of Directors of the company vide resolution dated 22nd April, 2017 to file applications etc. before the Tribunal but only the photo copy of the attested resolution has been filed. Learned counsel seeks short date to file objections/reply and also the attested copy of resolution bearing original signatures.

(3.) List the matter for arguments on 22.12.2017. Reply/objections, if any, and also attested copy of resolution with original signatures be filed at least a day before the date fixed with copy advance to the counsel opposite.