IN RE Vs. THIRUPUR SURYA TEXTILES PVT LTD

JUDGEMENT

(1.) Mr.S.Peer Mohamed, Counsel for petitioner present. Mr.K.Ramesh, Counsel for Financial creditor present. Mr.R.Ramchandar, Practising Company Secretary present. After having gone through the application and the records placed on file, there is a requirement to present a comprehensive plan by the corporate debtor for payment of outstanding debts and running the business in the capacity as a going concern. In view of this, the applicant is directed to file comprehensive plan along with an affidavit indicating the scope of revival and to carry on the business as a going concern. An affidavit to that effect shall be filed within five days. Put up on 05.06.2017 at 02.30 p.m.