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Tribunals and CommissionsDivision Bench(2022) 11 NCLT CK 0013

Punjab National Bank vs Vindhya Cerals Pvt Ltd

National Company Law Tribunal · Decided on 3 November 2022

HON’BLE JUDGES
Dr. Madan B. Gosavi, Member (J) · Kaushalendra Kumar Singh, Member (T)
RESULT
Disposed Of
CASE NUMBER
TP 73 of 2019 [CP(IB) 20 Of 2018]
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Judgment

9 paragraphs · 142 words

IA/3(MP) 2021 & IA/138(MP)2022

IA/138(MP)2022

This application is filed by the Liquidator under Section 35(1)(n) of the IBC, 2016 r.w. Regulation 9 of the Liquidation Process Regulations, 2016 directing the Suspended Management and the erstwhile RP to co-operate with the Liquidator during the liquidation process.

We direct the Suspended Management and the erstwhile RP to co-operate with the Liquidator during the liquidation process by furnishing all the required documents within seven days without fail.

In case, the order is not complied, the Liquidator may approach the local police and the local police may give him assistance.

With this, IA/138(MP)2022 stands allowed and disposed of.

IA/3(MP) 2021

This application is filed by the erstwhile RP under Sections 43, 44, 45, 48, 50, 51 & 60(5) r.w. 66 of the IBC, 2016 seeking appropriate directions against the Respondents.

The matter stands adjourned to 23.12.2022.