- (1.) Cp/75/397-398/Nclt/Mb/Mh/2017 On the mentioning made by the Respondent Counsel for rescheduling of CP 75/2014 for any date after 7.9.2017 on the ground that the financial institution initiated insolvency proceeding against this company, the Petitioner Counsel has submitted that the petitioner side under Section 397-398 has sought for forensic audit of the records, on the ground that the Respondents herein indulged in fraudulent activities, therefore, he submits that the issue is to be dealt with immediately instead of getting this matter tagged with insolvency proceeding.
(2.) On hearing the submissions of either side, it appears that this matter does not need any re-schedulment on the ground of insolvency proceeding initiated against this Respondent company, whereby the request made for re-schedulement is hereby rejected.
(3.) List this matter as scheduled earlier.;