HERO STEELS LIMITED Vs. ROLEX CYCLES PRIVATE LIMITED

JUDGEMENT

(1.) Learned counsel for the intervener Mr. Ashwani Kumar Prabhakar, Director of suspended Board of Directors of the Corporate Debtor and Mr. Rajinder Kapoor, Company Auditor has filed compliance affidavit dated 09.11.2017 of Mr. Ashwani Kumar Prabhakar, aforesaid stating that compliance of the directions issued by this Tribunal vide order dated 02.11.2017 has been made as the requisite documents have been handed over to Mr. Nipan Bansal, Interim Resolution Professional and receipt dated 06.11.2017 thereof (annexed at page 5 of compliance affidavit aforesaid) has also been filed.

(2.) Learned counsel for the intervener further submits that there is a letter dated 03.11.2017 attached with this affidavit sent by Mr. Rajinder Kapoor, CA that he forwarded all the statutory record to Mr. Ashwani Kumar Prabhakar. In view of the above, no action is required at this stage and Mr. Ashwani Kumar Prabhakar and Mr. Rajinder Kapoor, aforesaid shall stand discharged for the time being. However, in case the Interim Resolution Professional has still any grievance, he will be at liberty to file an application to the Tribunal/Adjudicating Authority.