TECHPRO SYSTEMS LTD Vs. JAIPRAKASH ASSOCIATES LTD

JUDGEMENT

(1.) He brought to our notice that a CIRP process in respect of the petitioner company has already been initiated, wherein, an IRP has further been appointed. Therefore, it is expected that the counsel appearing for the petitioner company to seeks a fresh instruction from and until and unless it is confirmed by the IRP, he cannot be allowed to represent the Operational Creditor, now in process of Insolvency resolution. That apart the Corporate Debtor counsel also files objection in this respect,to the present petition. A copy thereof be served to the counsel for the Operational Creditor. Further, a reply on behalf of the Operational Creditor to the objection of the Corporate Debtor is filed. The Corporate Debtor counsel raised a question on admissibility of such reply as well as of the locus-standi of the counsel for filing the same for want of proper and a fresh instruction from the IRP. In view of this, the petitioner counsel is advised to clarify his position and to appraise of this court. The matter be listed on 13th October,2017.