ASSOCIATED TRANSPORT CORPORATION Vs. CETHAR LIMITED

JUDGEMENT

(1.) Counsel representing both the parties present. Proxy Counsel representing Counsel for Petitioner submitted that his senior is held up in the High Court. As seen from the file, in any event, the Counsel for Petitioner has to fulfil the requirements of Sec. 9(3) (b) (c) of I&B Code, 2016 and also to propose the name of interim insolvency professional. Therefore, for fulfilling these requirements, time is enlarged. Counsel for petitioner is directed to fulfil the requirements within a week. Put up on 19.06.2017 at 02.30 P.M.