IN RE Vs. UCO BANK

JUDGEMENT

(1.) This is an Appeal filed by one of the Financial Creditors, namely, UCO Bank under section 42 of the Insolvency and Bankruptcy Code, 2016(I&B Code) challenging the order of rejection of its claim by the Liquidator as per an order of rejection by way of an Electronic Mail dated 08-12-2017.

(2.) This appeal has been filed on 18-12-2017. As per Section 42 of the IB Code, 2016, an application of this nature is to be filed within 14 days of the receipt of the decision under challenge. The appellant received the order under challenge on 08-12-2017. Therefore the appeal filed is in time.

(3.) This is a case in which a Liquidator Mr. Vinod Kumar Kothari has been appointed vide Order dated 17-10-2017 in respect of the NICCO Corporation Limited, the Corporate applicant and liquidation process is going on. The Liquidator caused public announcements inviting the creditors of Nicco Corporation Limited to submit proof of their respective claims on or before 22-11-2017 to the Liquidator. The Liquidator made public announcement on 25-10-2017 in Financial Express, Odisha Bhaskar, Aajkal and on 26-10-2017 in Mumbai Mitra.