VERTEX CHEMICALS Vs. MOHAN PROTENICS LTD

JUDGEMENT

(1.) Learned Insolvency Resolution Professional is I and represents that the initial report of the IRF has been filed. Let the report be placed before the Learned Registrar for appraisal of the contents and if any directions sought therein let it i-be placed before the Ilon'ble Principal Bench for necessary orders.

(2.) Post the matter before the Learned Registrar on 28th August 2017 for the said purpose.