- (1.) Ld. Counsel for the Resolution Professional (RP) as well as Ld. RP is present. Ld. Counsel for the corporate debtor is also present. Ld. RP has filed CA (IB) No. 82/KB/2018 seeking Police assistance for security of the RP while visiting the factory premises of the corporate debtor situated at Uluberia, Howrah on specific date and time to be intimated before factory visit. Prayer is allowed.
(2.) The Superintendent of Police, Howrah (Rural) is directed to provide assistance to Resolution Professional and further direction is being issued to the corporate debtor to fully cooperate with the Resolution Professional. CA(IB) No. 82/KB/2018 is disposed of accordingly. Ld. Counsel for the corporate debtor has made a request that time be given for filing reply to above C.A. This is a matter between the RP and the Adjudicating Authority.
(3.) Since the allegations levelled against the corporate debtor is so serious, granting time to file reply will not serve any justifiable purpose. Hence, prayer for filing reply to the application is not granted. Moreover, no order or direction issued prejudicing the interest of the corporate debtor in its company.;