R P Nagrath, Mrmbar - (1.) Ms.Tushita Ghosh, Advocate with Mr.Gaurav Mehta, Practicing Company Secretary for petitioners. Mr.Sunish Bindlish, with Mr.Ashish Bansal, Advocates for respondents.
(2.) Earlier this case was being heard by the two Members' Bench, but as the Hon'ble Member (Technical) has been transferred to NCLT, New Delhi, the case is released from part-heard matter and is required to be heard afresh in terms of sub-rule 4 of Rule 152 of NCLT Rules, 2016.
(3.) Vide order F.No.10/03/2017-NCLT dated 15.05.2017, of Hon'ble President, NCLT Principal Bench, New Delhi, the Chandigarh Bench has been re-constituted as under: NCLT. Chandigarh Bench Justice R.P.Nagrath, Memebr (Judicial) It has also been ordered that this Bench shall exercise the powers of Division Bench for disposal of the cases related to Companies Act, 2013 and Insolvency and Bankruptcy Code, 2016.;