ARUN KUMAR JAIN Vs. UPADAN COMMODITIES PVT LTD

JUDGEMENT

(1.) Ld. IRP, Shri Sandip Kumar Kejriwal is present and filed a report. On perusal of the report it appears that he has not complied with the statutory requirement of publication of notice in the newspapers and holding the meeting of Committee of Creditors (CoC) which are mandatory.

(2.) Irp is directed to comply with the provisions of Insolvency & Bankruptcy Code, 2016, failing which action will be initiated. Report may be filed within 15 days. List on 13/11/2017.