- (1.) Mr. J.S. Bhatia, Advocate for petitioner/Operational Creditor. Mr. Vivek Sharma, Advocate for respondent/Corporate Debtor.
(2.) Mr. Vivek Sharma, Advocate filed Memo of Appearance for the respondent again but Power of Attorney and resolution of Board of Directors authorising him to appear on behalf of the respondent-company still not filed. Seeks time to file Power of Attorney and the resolution of Board of Directors of the respondent-company.
(3.) Let the same be filed within three days. The learned counsel appearing for the respondent further submits that respondent may file short reply to dispute the claim of interest.;