PUNJAB NATIONAL BANK Vs. A POWER HIMALAYAS LIMITED

JUDGEMENT

(1.) In compliance with the order dated 18.09.2017, the affidavit of Mr. Rajiv Khurana the proposed Interim Resolution Professional has been filed detailing the facts that he would be able to deal with the instant matter also in case he is appointed Interim Resolution Professional. Let the same be taken on record.

(2.) The petitioner has also filed the affidavit of Authorised Representative along with sanction letter by Circle Head dated 06.06.2017 granting permission to file the instant application under the Insolvency and Bankruptcy Code. Apart from this, audited financial statements etc. have also been filed. Learned counsel has handed over copy of the track report of the Post Office showing delivery of the entire Paper Book at the registered office of the Corporate Debtor on 21.08.2017. The same was sent under postal receipt dated 20.08.2017 in order to comply with sub-rule (3) of Rule 4 of the Insolvency and Bankruptcy Code, 2016.

(3.) Notice of the petition to the respondent-Corporate Debtor to show cause as to why this petition be not admitted. Mr. Amit Mahajan, Advocate who is present, accepts the notice on behalf of the Corporate Debtor and filed Memo of Appearance. He seeks time to file Power of Attorney with authority of the Corporate Debtor and also for filing objections. It is also directed that learned counsel for the petitioner shall supply another set of Paper Book to the respondent's counsel within two days.