IDBI BANK Vs. JAYPEE INFRATECH LTD

JUDGEMENT

(1.) Advocate Sh. Abhishek Anand representing the IRP Anuj Jain files the present application seeking certain direction from this Court in respect of dispension with notices to the FDs holders and other unsecured creditors/stake holders. Since, being a sensitive issue have public importance. We feel appropriate to issue notice to the Insolvency & Bankruptcy Board of India (I & B Section) . Ministry of Corporate Affairs. Government of India through the office of Ld. ASJ Allahabad High Court to nominate counsel to assist the court on such legal issue. Further, a notice be also issued to the RD (NR) , through the office of RD.

(2.) The matter be listed for hearing on 1st September .2017.