LAWS(NCLT)-2017-11-269

IN RE Vs. CLUTCH AUTO LIMITED

Decided On November 15, 2017
IN RE Appellant
V/S
CLUTCH AUTO LIMITED Respondents

JUDGEMENT

(1.) C.A. 353(PB) /2017 Learned counsel for the petitioner states that order dated 12.09.2017 has been complied with on 05.10.2017. However, it has been brought to our notice that ICICI Bank, Lajpat Nagar Branch, New Delhi has not given the online access and directions are required to be issued. Ms. Gargi Tandon, Branch Manager of 1C1CI Bank, Lajpat Nagar Branch, New Delhi is directed to provide online access to the bank accounts of the respondent company to the Resolution Professional at the earliest.

(2.) It is made clear that if the needful is not done then the Resolution Professional shall be entitled to file contempt proceeding against the aforesaid officer as there is a statutory obligation on all the stake holders to comply with the provisions of Insolvency and Bankruptcy Code, 2016.

(3.) In order to avoid any delay, a copy of the order be given to the learned Resolution Professional under the signatures of the Bench officer today itself. The proceeding in C.A. No. 353(PB) /2017 however shall stand closed.