- (1.) C.A. No. 11(PB) /2018 & C.A. No. 12(PB) /2018
(2.) As per the order passed on the last date of hearing Respondent Nos. 1 to 4 namely Harendra Singh Rathore, Mr. Lokendra Singh Rathore, Mr. Dependra Singh Rathore and Ms. Mohan Kanwar Rathore were directed to remain present personally.
(3.) The necessity of their personal presence was felt because in a matter where the resolution plan has been accepted which was filed by JFC Finance (India) Limited vide a detailed order passed on 13.12.2017, the erstwhile management-Respondent Nos. 1 to 4 is again making an attempt to mislead the authorities in Rajasthan or elsewhere by sending letters to them asserting that period of moratorium is over and the erstwhile management has to come back to be the real management of the Hotel Gaudavan Private Limited. Such a stand fall foul of the basic statutory provisions of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') and it amounts to making mockery of law.;