CUSTODIAL SERVICES INDIA Vs. METAFILMS INDIA PVT LTD

JUDGEMENT

(1.) Counsel for both the parties present. They submitted arguments in part. Counsel for Respondent prayed time for submission of further arguments.

(2.) Counsel for Petitioner has filed a memo proposing the name of the Insolvency Resolution Professional along with the consent of the IRP.

(3.) The same is placed on the record, the copy of the which is provided to the other side. At request, time is enlarged! Put up on 13.07.2017 at 10.30 A.M.