R. Varadharajan, Member - (1.) Ld. Counsel for the Petitioner is present.
(2.) Ld. Counsel for Petitioner is directed to file loan agreement dated 28.03.2015 as well as resolutions passed by the Board/shareholders as the case may be for availing and granting as may be the case and applicable to the respective companies for the purpose of loan in relation to the agreements dated 28.03.2015, 05.10.2016 and 29.08.2017. For this purpose a week's time is granted.
(3.) The Petitioner is also directed to confirm whether any charges were Gfeated with the Registrar of Companies in relation to the immovable property, claimed to have been offered as security.;