AIR CARNIVAL PVT LTD Vs. MURALI SUNDARAM

JUDGEMENT

(1.) Counsel for the Corporate Debtor present and filed an Application for recalling the order dated 02.11.2017. At this stage, Counsel for the Operational Creditor caused appearance and stated that she has not got the papers. One extra copy has been handed over to the Counsel for the Operational Creditor by the Court Master and he is directed to file counter within seven days by providing copy to the other side. At this stage, RP is also present and submitted that many communications have been sent to the Directors of the suspended Board but there is no response from them. Counsel for the Corporate Debtor is directed to render full cooperation to the RP and file an affidavit to make compliance with the order dated 02.11.2017. Put up on 05.01.2018 at 10.30 A.M.