JUDGEMENT
R P Nagrath, Member -
(1.) Mr. P.D. Sharma and Mr. G.S. Sarin both Practising Company Secretaries for petitioner. Mr. Jalesh Grover, Resolution Professional. Mr. J.S. Miglani, respondent No.4 in person.
(2.) In this petition the Resolution Professional has alleged non-cooperation by the respondents and prayer is made for direction from this Tribunal under sections 19(2) and 19(3) of the Insolvency and Bankruptcy Code, 2016.
(3.) Advance copy of the application was sent by the applicant to all the four respondents including the Company by Speed Post. All the four track reports have been handed over by the Authorised Representative of the petitioner which show that the item was delivered to the corporate debtor and to Mr. J.S. Miglani who statedly represented himself to be H R Manager on behalf of the company.;
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