LAWS(NCLT)-2017-10-48

HERO STEELS LTD Vs. ROLEX CYCLES PVT LTD

Decided On October 05, 2017
HERO STEELS LTD Appellant
V/S
ROLEX CYCLES PVT LTD Respondents

JUDGEMENT

(1.) Mr. P.D. Sharma and Mr. G.S. Sarin both Practising Company Secretaries for petitioner. Mr. Sunish Bindlish and Mr. Ashish Bansal, Advocates for the intervener. Mr. Vikas Rai Bery, CS for Statutory Auditor. Mr. Yogesh Kumar, Advocate for the Canara Bank. Reply has been filed by the Interim Resolution Professional, copy of which has already been supplied to the other side.

(2.) The Authorised Representative present for the Interim Resolution Professional submits that the meeting of the Committee of Creditors was held on 4.10.2017.

(3.) Let the report of Committee of Creditors be filed within 3 days. Learned counsel for the intervener and Mr. Vikas Rai Bery, Company Secretary representing the Statutory Auditor seek time to file affidavit with regard to the compliance of the earlier directions.