JUDGEMENT
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(1.) Mr. S. Ramabadran, Chartered Accountant, Representative of the Corporate Debtor present. He is directed to file an affidavit tomorrow along with the Director Mr. K.R.V.
(2.) Ramani to the effect that the Corporate Debtor shall cooperate with the IRP, failing which an appropriate action for misconduct in the course of corporate insolvency resolution process will be taken against the officers of the Corporate Debtor including the Chartered Accountant. Put up on 31.08.2017 at 10.30 A.M.;
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