SINGHANIA INTERNATIONAL LTD Vs. ASEEM ISPAT PVT LTD

JUDGEMENT

(1.) Mr. Ranjeet Pandey and Mr. Sanjay Kumar Aggarwal both Practising Company Secretaries for the Operational Creditor. Mr. Jatin Singal, Practising Company Secretary for the Corporate Debtor/Respondent. At the outset prayer is made to file amended synopsis on account of the mentioning of wrong name of the Interim Resolution Professional (IRP) proposed in this case.

(2.) Let the fresh synopsis with the correct particulars of IRP be filed within four days. Notice of this petition to the respondent-corporate debtor to show cause as to why this petition be not admitted. Mr. Jatin Singal, Practising Company Secretary who is present for the respondent accepts notice and has filed authority letter from the company with resolution dated 06.09.2017 of the Board of Directors of the respondent-corporate debtor passed in his favour.

(3.) It is admitted for the respondent that copy of the entire Paper Book which was despatched by the petitioner/operational creditor in terms of rule 6(2) of the Insolvency and Bankruptcy (Application to Adjudicating Authority) , Rules 2016 was received by the corporate debtor.