LAWS(NCLT)-2017-11-217

UNIVERSAL AGENCY Vs. DEEP WATER SERVICES LTD

Decided On November 27, 2017
Universal Agency Appellant
V/S
DEEP WATER SERVICES LTD Respondents

JUDGEMENT

(1.) As against the argument of the Directors to whom the notice was given have today come up with new saying that they resigned as Directors of the Company long before, the Insolvency Resolution Professional reported that the persons who have today appeared on notice are still being shown as Directors of the Company in the records of ROC as well as MCA portal.

(2.) Since Mr. Ram Mohan Chaudhary, Mr. V. Gopal Krishnan and Mr. Shailendra Kumar Das have come before this Bench saying that they have resigned from the Company, they are also hereby suggested to provide the records of the company at least for the period they purported to have continued as Directors.

(3.) The Insolvency Resolution professional is further directed to file additional affidavit to verify and file the report as to whether these people have still been shown as Directors of the Companv or not. List this matter on 11.12.2017.