BANK OF INDIA Vs. HDO TECHNOLOGIES LTD

JUDGEMENT

(1.) Ma 620/2017 in CP No. 720/I&BP/NCLT/MB/MAH/2017 The Professional on behalf of the Applicant/IRP is present. On the Application moved by the Insolvency Resolution Professional seeking clarification to consider 3rd May 2017 as starting date for moratorium because the Order was made available only on 03.05.2017, by seeing it, since it appears that it has been categorically mentioned that moratorium would come into effect on 28.04.2017, the relief sought by the Professional for considering 03.05.2017 as the starting date for moratorium cannot be considered by this Bench, whereby this Miscellaneous Application is hereby dismissed as misconceived.