UCO BANK Vs. KKK COTSPIN PVT LTD

JUDGEMENT

(1.) R.S. Bhatia, Advocate for petitioner-Financial Creditor. Mr. Bhisham Kumar Majoka, Advocate for Mr. Vikas Bali, Advocate for respondent-Corporate Debtor. Mr. R.S. Bhatia, Advocate for the petitioner-Financial Creditor submits that he will be filing affidavit of service supported by the proof of service today itself. Let the needful be done during course of the day. The petitioner's counsel further submits that he will file fresh communication of the Interim Resolution Professional in Form 2 within three days. Let the needful be done with copy advance to the counsel opposite.

(2.) Mr. Bhisham Kumar Majoka, Advocate filed Power of Attorney executed by Mr. Ashok Kumar, Director of the respondent-Corporate Debtor who was authorised in the meeting of Board of Directors of the company held on 26.10.2017 to represent the company before the National Company Law Tribunal, Chandigarh etc. Learned counsel for the respondent seeks time to file reply/objections to the instant petition. List the matter on 12.01.2018 for arguments. The reply/objections, if any, by the respondent be filed at least two days before the date fixed with copy advance to the counsel opposite.