- (1.) C.A. No.441(PBI/2017 This is an application with a prayer for issuance of direction to Noida Authority to open the office premises situated at C-56/37, Amrapali Corporate Tower, Sector-62, Noida so that the Resolution Professional may perform his work along with his team or through his delegates during the office hours till the period of Corporate Insolvency Resolution Process of the Corporate Debtor is over. When the application came up for consideration on 14.12.2017 we issued notice to Shri Vishnu Sharma, learned counsel for the Noida Authority and also directed the service of notice on the Noida Authority for 19.12.2017. Mr. Sharma appeared on 19.12.2017 and requested for some time to seek instructions.
(2.) Mr. Sharma after receiving instructions has stated that the aforesaid premises may be used by the Resolution Professional during the office hours i.e. from 10 A.M. to 5 P.M. and thereafter the possession and the key must be surrendered to the authorities. Learned counsel for the Resolution Professional accepts the aforesaid and is prepared to use the building from 10 A.M. to 5 P.M. on Monday to Saturday and on all working days.
(3.) The aforesaid usage would be permissible during the Corporate Insolvency Resolution Process.;