R P Nagrath, Member - (1.) Mr. Rohit Khanna, Mr. Raghav Kapoor and Mr. Yohaan Limathwalla, Advocates for Corporate/Financial creditor. Mr. J.K. Grover, proposed Insolvency Resolution Professional. Mr, Chandan Deep Singh, Advocate for Ms. Jatinder Jit Kaur, Advocate for Corporate Debtor.
(2.) Learned counsel for the petitioner, inter alia, contends that the averments in the application are supported with the affidavit of Ms. Rakhi Lalwani, Authorised Representative of the Applicant/Financial Creditor. The learned counsel further submits that the company has passed a resolution (Annexure-1 (A) ) authorising Ms. Rakhi Lalwani to file the petition under the Insolvency and Bankruptcy Code. Further the name of the IRP has been proposed and the communication in writing in Form 2 is Annexure-ll. Annexure-I (C) is stated to be the computation chart of the amount of default committed by the Corporate Debtor. The learned counsel further submits that copy of this petition along with the entire Paper Book was despatched by Registered Post to the Corporate debtor on 24.05.2017. Along with this petition, the Track Report of the postal department has also been filed /U showing that the article was delivered on 26.05.2017.
(3.) Notice of motion. Mr. Chandan Deep Singh, Advocate who is present accepts notice and filed Memo of Appearance to appear on behalf of the Corporate Debtor. The learned counsel submits that the copy of the petition with the entire Paper Book has been received by the Respondent/ Corporate Debtor.;