- (1.) Mr. Yash Pal Gupta. Advocate has filed Power of Attorney for the respondent-company. It is also stated by Mr. Yash Pal Gupta, Advocate that Ms. Riya Bansal previous Advocate who is present today and earlier appearing on behalf of the respondent-company has given no objection for appearance. Learned counsel for the respondent-company seeks short date for arguments. List the matter on 29.03.2017 along with two new petitions in which notice of motion has been issued today for arguments. It is made clear that no request for further adjournment shall be entertained in any circumstances even if there is a change of counsel.
(2.) Request be submitted to the Hon'ble President. Principal Bench. NCLT, New Delhi for seeking extension of three months time for disposal of the case w.e.f. 08.03.2017.;