SBI GLOBAL FACTORS LTD Vs. SANAA SYNTEX PVT LTD

LAWS(NCLT)-2018-1-527

NATIONAL COMPANY LAW TRIBUNAL

Decided on January 10,2018

Sbi Global Factors Ltd Appellant

VERSUS

SANAA SYNTEX PVT LTD Respondents

JUDGEMENT

M.K. Shrawat, Member - (1.) Ma 18/2017 in TCP 172/I&BC/NCLT/MB/MAH/2017 Miscellaneous Application bearing No. MA 18/2018 represented by Learned Representative of the Insolvency Professional Mr. Ram R Kanoongo and referred the Prayers as under:- " (a) Grant an extension of 90 days for completion of the Corporate Insolvency Resolution Process in relation to the Corporate Debtor and extend the completion date of the corporate insolvency resolution process from 18th February, 2018 to 19" May, 2018. (b) Direct the Promoters/Directors of the Respondent Company/Corporate Debtor to comply with the instructions of the Applicant and cooperate in the corporate insolvency resolution process of the Corporate Debtor." Considering the facts narrated, directions are given as under:- (a) As prayed for, an extension of 90 days for completion of the Corporate Insolvency Resolution Process on or before 19.05.2018 be completed. Directed to submit the Report. (b) Directed the Directors and office bearers of the Corporate Debtor to fully cooperate with the Insolvency Professional by supplying requisite information, Accounts Books, Bank details and other information required for completion of Resolution Process. M.A. Allowed. (c) In case of default continues of non-submission of information by the Directors, be present personally on the next date of hearing.
(2.) Adjourned to 30.01.2018.;

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