SINGHANIA INTERNATIONAL LTD Vs. SHAM UDYOG LTD

JUDGEMENT

(1.) Ca No.236/2017 The Interim Resolution Professional has joined the Operational Creditor in this application which is, therefore, defective as the Operational Creditor has no role to play in the insolvency process at this stage since the management/control of the Corporate Debtor vests only with the Interim Resolution Professional. The CA being defective, the amended Memo of Parties be filed before the next date.

(2.) List the matter on 29.12.2017.