Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Navin Pahwa present for Applicant/ Corporate Debtor.
(2.) Learned Advocate Mr. Yogesh Dev i/b M/s. M v. Kini & Co.present for Respondent. None present for other Financial Creditors. Affidavit filed by Applicant/ Corporate Debtor stating no winding up order passed and no order of appointment Liquidator passed by the Competent Court in respect of petitioner company.
(3.) Learned Advocate M/s. M v. Kini & Co. filed Vakalatnama for Syndicate Bank/ Respondent. Learned Counsel for Mr, Yogesh Dev stated that there is nothing to say in the matter. For orders 20.07.2017.;