KAPIL DEV KANSAL, COMMISSION AGENTS Vs. YASHODA COTTON & GENERAL MILLS (P) LTD
LAWS(NCLT)-2018-1-240
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 09,2018

KAPIL DEV KANSAL, COMMISSION AGENTS Appellant
VERSUS
YASHODA COTTON And GENERAL MILLS (P) LTD Respondents

JUDGEMENT

Manjul Mittal, J. - (1.) Mr.Manjul Mittal, present IRP submits that he has sent the progress report and the minutes of the first meeting of the committee of creditors along with the 3rd event report. The perusal of 3rd event report shows that the committee of creditors resolved on agenda item No.13 proposing to appoint Mr.Sanjay Aggarwal, the Interim Resolution Professional as the Resolution Professional, but so far, no such application has been filed by the committee of creditors represented by PNB.
(2.) The IRP present submits that the committee of creditors comprises of PNB as the only financial creditor. In the 3rd event meeting, the PNB was represented by Mr.Gurpreet Singh Bhatia, Assistant General Manager, Branch Office Bathinda.
(3.) Notice in this regard to PNB, Branch Office, Bank Street, Bathinda be issued by email immediately to show cause as to why such an application has not been filed so far, for 17.01.2018 with the direction to Mr. Gurpreet Singh Bhatia, Assistant General Manager to appear in person. The IRP present shall supply the email address of the Bank Branch to the registry during course of the day.;


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