IFCI LIMITED Vs. CMJ BREWERIES PVT LTD

JUDGEMENT

(1.) Mr. S. Dutta, learned Advocate for the Financial Creditor/applicant (in short, FC) is present. Mr. B. Sharma, learned Advocate representing the Corporate Debtor/respondent (in short, CD) is also present.

(2.) Mr. B. Sharma submits that the CD was not furnished with some very important documents for which the latter is not in a position to respond to the allegations made by the Financial Creditor in the application under Section 7 of the Code of 2016. In that connection, it is stated that pages from 13- 19 of the application were not furnished to the CD. That apart, pages from 167 -190 of the same application are also not readable.

(3.) More importantly, the statement of accounts of the CD for the period from 01.01.2014 to 31.07.2017 have not been furnished by the Financial Creditor which also comes in the way of CD's responding to the allegations made in the aforesaid application. The counsel appearing for the FC/applicant, however, submits that objections raised from the side of the CD are without any substance. /