Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Ameya Gokhale with Learned Advocate Mr. Pulkitesh Dutt i/b Shardul Amarchand Mangaldas present for Financial Creditor/ Applicant. Learned Senior Advocate Mr. Saurabh Soparkar with Learned Advocate Mr. Kunal Vaishnav with Learned Advocate Mr. Atul Hema present for Respondent.
(2.) Heard arguments of Learned Counsel for Applicant and Learned Counsel for Respondent.
(3.) During the course of arguments, the following defects are pointed pit in the application. 1. Non dispatch of copy of application. 2. Non disclosure of information relating to proceedings pending before DRT in item no. 2 part v. of form 1. 3. Non filing of escrow account agreement, concession agreement and substitution agreement.;