N SUBRAMANIAN Vs. ARUNA HOTELS LTD

JUDGEMENT

(1.) Counsel for RP present. Counsel for Respondent viz., Mr. V. Anbalagan present and submitted that the password given in relation to the e-mail ID mentioned in para '5' is the same and has demonstrated before this Bench that the same is working. In relation to the e-mail ID that is mentioned in para '7' Counsel for the Respondent submitted that the password will be given now to the Counsel for the RP. The RP shall maintain the confidentiality of the data contained therein, in accordance with Law. Counsel for the Respondent is directed to file an affidavit of compliance on 18.01.2018.

(2.) In view of the above and the submissions made by the Counsel for the Respondent, the memo filed in IA/62/2017 in CP/597/IB/2017 stands disposed of.