- (1.) Cp 16/I&B/NCLT/MB/MAH/2017 On the praecipe filed by the Financial Institution saying it has given loan to Corporate Debtor, namely Midas Touch Exports Pvt. Ltd in CP 16/2017, but when it approached the Insolvency Resolution Professional appointed in the above case with its claim, he refused to take its claim into consideration informing that NCLT already passed an order discharging him from his duties.
(2.) In view of the same, this Financial Institution, being an interested party, the Registry is hereby directed to provide inspection of the CP 16/2017 record to this Financial Institution as sought in the praecipe filed by the Financial Institution. List this matter on 21.8.2017.;