ASHOK KUMAR AGARWALA Vs. SWAN ALUMINIUMS PRIVATE LIMITED

JUDGEMENT

(1.) Mr. Yashpal Gupta, Advocate for petitioner. Mr. Alankar Narula, Advocate for Mr. Prateek Gupta, Advcoate for respondent. Mr. Alankar Narula, Advocate has filed Memo of Appearance of Mr. Prateek Gupta, Advocate for respondent and seeks time to file Power of Attorney with resolution of Board of Directors of respondent-company authorising him to appear on its behalf.

(2.) Copy of the application in Form No. 1 as provided in terms of Rule 4 (1) of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 was sent to the respondent at the latest address available in the Master Data as collected from the website portal of the Ministry of Corporate Affairs (Annexure A-1) .

(3.) But it is admitted by the learned counsel for the petitioner that the entire Paper Book filed in the Hon'ble High Court containing the necessary Annexures was not sent along with the application.