MAAN TRADING COMPANY Vs. BEST FOODS LIMITED

JUDGEMENT

(1.) As per office report, the petitioner has filed affidavit of service. The same be taken on record. Mr. Arun Saxena, Advocate appeared for the respondent and filed Memo of Appearance. Mr. Saxena, Advocate seeks time to file Power of Attorney along with resolution of Board of Directors of the company and reply/objections as he is also representing the respondent- Corporate Debtor in various other similar matters pending in this Tribunal.

(2.) List the matter on 23.02.2018 for arguments. The reply/ objections of the respondent, if any, along with Power of Attorney and resolution of Board of Directors be filed at least two days before the date fixed with copy advance to the counsel opposite.