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Judgment
IA No. 5/ND/2024:-
This is an application filed under Rule 11 of NCLT Rules, 2016 seeking urgent and early hearing of IA No. 3524/ND/2021 in CP(IB) No. 1293/2018. Since, IA No. 3524/ND/2021 is taken up for hearing today, therefore, no order to be passed in the present application. IA No. 5/ND/2024 stands disposed of as infructuous.
IA No. 3524/ND/2021:-
Heard the Learned Counsel for the Petitioner/Applicant and Learned Counsel for the Respondent No. 1, Learned Counsel for the Respondent Nos. 2 & 3 (Ex-Directors) and Learned Counsel for the Respondent No. 4 (Central Bank of India) are present. Heard the arguments at length.
At the time of submission made by the Counsel for the Applicant in IA-3524/2021, a query with regard to business transactions as well as investments by the Corporate Debtor with the Petitioner. Ld. Counsel for the Petitioner on confirmation over phone has submitted that no business dealings by the Petitioner with the Corporate Debtor and also no investment by the Corporate Debtor in the Petitioner company.
All the parties are directed to file written submissions, if any, not more than two pages within three days.
Let this matter be posted to 19.02.2024 alongwith IA No.5530/ND/2022.