IN RE Vs. 360 DEGREE INFRASTRUCTURE PVT LTD

JUDGEMENT

(1.) Counsel for petitioner is present. Counsel for respondent is also present. Counsel for respondent is directed to sign in the objections filed on behalf of Corporate Debtor before the Registry. Counsel for petitioner has filed a memo requesting the Tribunal to address a letter to the Insolvency Bankruptcy Board of india for appointment of IRP. Registry to check and put up. Counsel for respondent reported that the matter may likely to be compromised/settled with the operational creditor. Time granted till 17.11.2017.