IN RE Vs. VERTEX CHEMICALS

JUDGEMENT

(1.) A complete memo of parties to whom the notices are to be issued shall be filed by the Resolution Professional within two days in the registry. Thereafter the notices be issued in accordance with the memo of parties to show cause why the report of the Resolution Professional for initiating the liquidation process under Section 33 (2) of the IBC, 2016 be not accepted. Objection, if any, of the stake holders be filed a week before the adjourned date with a copy in advance to the learned Resolution Professional.

(2.) A copy of the application has been furnished to learned Proxy counsel, Mr. Piyush Goyal for Mr. Zoheib Hussain, learned standing counsel for Income Tax Department who is present in the Court, According to the learned counsel the objection of the Income Tax Department are already on record.