RELIANCE COMMERCIAL FINANCE LTD Vs. VED CELLUSE LTD

JUDGEMENT

(1.) (Ca-469) /PB/2017) This is an application filed on behalf of the IRP with a prayer for issuance of directions to the Income Tax Authority, Special Range, Ghaziabad to revoke the notice REF;F,PAN-ABCV2880M/Addl.CIT/SPL/Range/Gzb/Recover/2017-18 dated 18.12.2017 against the Corporate Debtor during the pendency of CIRP or till the time Moratorium is in operation. Further prayer has been made for issuance of directions to Kotak Mahindra Bank, Branch: Mayur Vihar, Delhi-110091 to allow uninterrupted operations of the current Account No. 0911660669. Notice of the application was issued and Ms. Lakshmi Gurung, learned Standing Counsel of the Income Tax Department had put in appearance.

(2.) Ms. Gurung states that she has obtained instructions from Mr. Munshi Ram, Additional Commissioner, Special Range, Ghaziabad to make a statement that the order for freezing the accounts will be withdrawn by evening today. The aforesaid statement made by Ms. Lakshmi Gurung, learned Standing Counsel satisfies Counsel for the IRP. In view of above, the application has been rendered infructuous and the same is disposed of.

(3.) It is needless to add that the Bank shall allow uninterrupted operation of the account to IRP as per the instructions of the Committee of Creditors. Application stands disposed of.