ARUN KUMAR AGARWALA Vs. SWAN ALUMINIUMS PRIVATE LIMITED

JUDGEMENT

(1.) Mr. Alankar Narula, Advocate has filed Memo of Appearance of Mr. Prateek Gupta, Advocate for respondent and seeks time to file Power of Attorney with resolution of Board of Directors of respondent-company authorising him to appear on its behalf. Copy of the application in Form No. 1 as provided in terms of Rule 4 (1) of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 was sent to the respondent at the latest address available in the Master Data as collected from the website portal of the Ministry of Corporate Affairs (Annexure A-1) . But it is admitted by the learned counsel for the petitioner that the entire Paper Book filed in the Hon'ble High Court containing the necessary Annexures was not sent along with the application. The petitioner's counsel submits that the petitioner would be despatching copy of the application along with the entire Paper Book of the petition which was filed in the Hon'ble High Court containing the documents and Annexures forthwith by Registered/Speed Post. Let the compliances be made immediately and file affidavit stating the compliances along with copy of the postal receipt and the Track Report. In the meanwhile, the respondent's counsel will file Power of Attorney and the Resolution of the company authorising him to appear on its behalf.

(2.) List the matter on 31.07.2017.