ANC KNIT CRAFT Vs. FOREMOST INTERNATIONAL PVT LTD

JUDGEMENT

(1.) Mr. Mohit Jolly, Advocate for operational creditor / applicant. Mr. Khowaja Siddiqui, Advocate for corporate debtor. Learned counsel for the respondent has filed Memo of Appearance for the respondent-company and seeks to file Power of Attorney.

(2.) Let the same be filed along with the valid authority from the Company before the next date. Learned counsel for petitioner is also directed to supply a copy of the Paper Book to the learned counsel for respondent during course of the day.

(3.) Learned counsel for respondent submits that he intends to file response to the instant petition along with the documents.