- (1.) Mr. Sumit Jain, Advocate with Mr. Yash Pal Gupta & Mr. Aditya Grover, Advocates for petitioner-Financial Creditor. Mr. Gaurav Mankotia, Advocate for respondent-Corporate Debtor.
(2.) Mr. Gaurav Mankotia, Advocate appearing for the respondent-corporate debtor submits that he will be filing Power of Attorney along with resolution of Board of Directors of the company authorising him to appear on its behalf during course of the day. Let the needful be done.
(3.) The petitioner has filed compliance by way of affidavit dated 02.11.2017 of Mr. Mohit Dewan authorised representative supported with postal receipt of despatch of postal article containing the notice along with Paper Book, copies of tracking report and e-mail dated 29.10.2017 with which the notice was sent.;