- (1.) Learned Senior Advocate Mr. Rasesh Sanjanwala with Learned Advocate Ms. Paurami Sheth with Learned Advocate Ms. Komal Thadani present for Applicant. Learned Advocate Mr. Maulik Nanavati with Learned Advocate Mr. Ronith Joy \lb Nanavati & Co. present for Respondent No.2.
(2.) Learned Senior Advocate Mr. Saurabh Soparkar with Learned Advocate Mr. Sahil Shah present for Respondent No 16 in IA 348/2018. RP filed resolutions of COC in its meeting held on 08.12.2017 wherein the direction of this Authority dated 01.12.2017 was considered in detail. On of the resolution passed by the COC that RP shall made effort for collection of old dues in order to pay workers/ employees.
(3.) Learned Counsel appearing for applicant filed list of receivables, list of stock, list of unused assets, etc. Learned Counsel for Applicant suggested that RP can make steps to recover the receivables, sell the stocks, and unused assets and thereby realise money and pay workers/ employees. Learned counsel appearing for RP represented that he will take steps to realise the receivable to sell the stocks and unused assets.;