IN RE Vs. TIRUPUR SURYA TEXTILES PVT LTD

JUDGEMENT

(1.) Mr.T.Saikrishnan, Applicant IRP present. Counsel for the Financial Creditor i.e. State Bank of India present.

(2.) Counsel for 2 and 3 promoters present. The Application is disposed of in terms of the submissions that had been made by the Counsel for Financial Creditor that they are ready to cooperate with the IRP in accordance with law.

(3.) The assurance that has been given by the Counsel for Financial Creditor reflects that there is no resistance from the Financial Creditor. However, the Financial Creditor is directed to cooperate with the IRP and provide necessary information as desired by IRP within the stipulated time.