- (1.) Learned Advocate Mr. Vishal Dave with Learned Advocate Mr. Nipun Singhvi present for Applicant. None present for Promoter director in IA 32/2018.
(2.) Heard arguments of learned Counsel for Applicant.
(3.) Learned Counsel appearing for the RP represented that in spite of the E-mails dated 27.11.2017, 25.12.2017 and minutes of meeting and report dated 05.12.2017 the information that is mentioned in para 9 of the application has not been furnished by Respondent no. 2 to 8 and on account of it RP is not in a position to prepare the liquidation value of the Corporate Debtor.;