UNIVERSAL AGENCY Vs. DEEP WATER SERVICES LTD
LAWS(NCLT)-2017-11-206
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 17,2017

Universal Agency Appellant
VERSUS
DEEP WATER SERVICES LTD Respondents

JUDGEMENT

- (1.) Ma 512/2017 CP No.1105/ I&BF/NCLT/MB/MAH/2017 First Call: None Present. Pass over. Second Call: On the application filed by the Interim Resolution Professional under Section 19(2) of the Insolvency and Bankruptcy Code, 2016, stating that the Directors of the Company are not co-operating with the Insolvency Resolution professional despite the professional has put them on notice to handover the company records, this Bench hereby issues notice to the Directors namely, Mr. Rammohan Choudhary, Flat No.234, Falcons Crest, Tata Colony, G.D. Ambekar Road, Parel (East) , Mumbai - 400 012, Mr. Sailendra Kumar Das, B-703, Nav Jyotirling, Riddhi Gardens, Gen A K Vaidya Marg, Malad (East) , Mumbai - 400 097 and Mr. Venkatraman Gopalakrishnan, B-14, Waman Darshan Sindhi Society, Waman Dars Sion Trombay Road, Near Chagan Mital Petrol Pump, Chembur - 400 071 to explain as to why they are not co-operating with the Insolvency Resolution professional to carry his functions as envisaged under the Insolvency and Bankruptcy Code, 2016.
(2.) List this matter on 27.11.2017 for appearance of these Directors before this Bench on next date of hearing.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.