R P Nagrath, Member. - (1.) Mr. Anil Kumar Aggarwal, Advocate filed Power of Attorney along with Memo of Appearance of Mr. V.P. Chhabra, Company Secretary in practice and resolution of Board of Directors of Corporate Debtor dated 06.11.2017 authorising Mr. Anil Kumar Aggarwal, Advocate and Mr. V.P. Chhabra, Company Secretary in practice jointly and severally to represent the company in the instant case.
(2.) Learned counsel for the petitioner handed over tracking report of the postal department showing that the copy of the petition and the entire Paper Book was despatched on 05.11.2017 and the same was delivered to the respondent on 08.11.2017 though the order was passed on 13.10.2017 for sending the notice to the respondent-corporate debtor. There seems to be a casual approach of the petitioner-Bank in complying with the directions of the Tribunal despite time line provided for disposal of such cases under the Code.
(3.) Learned counsel for the respondent submits that copy of the Paper Book sent to the company is not page-marked and it also contained some irrelevant pages. Learned counsel for the parties are directed to sit together in the court and the petitioner's counsel shall page mark the Paper Book sent to the respondent and if there is any deficiency in the papers, the same shall be supplied to Mr. Anil Kumar Aggarwal, Advocate during course of the day.;