JUDGEMENT
R P Chaturvedi, Member -
(1.) Sh. Vijay Bahadur Kushwaha, being a President of workers' union of LML Mazdoor Ekta Sangathan (as a Illrd party) . Sh. Abhishek Anand, Advocate for the Resolution Professional (RP) .
(2.) Today, the counsel for the petitioner is not available. Hence, the case is adjourned for argument. The attention of petitioner is further drawn to the recent decision of the Hon'ble NCLAT dated 09.10.2017 on maintainability of a petition filed by employee association/workers union i.e. in the matter of Flacon Tyres Ltd. v/s Belthangady Taluk Rubber Growers Marketing and Processing Co-op Society Ltd. & another [CA (AT) Insolvency No.206/2017].
(3.) List the matter for argument on 15,h November. 2017.;
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