Bank Of India vs Mandhana Industreis Ltd

First Call : Ms. Mahima Singh, Advocate for the Applicant is present and requests for short Passover in the matter contending that her leading Advocate Ms. Pooja Mahajan, is otherwise busy. Request is allowed. Matter is Passover for want of presence of Ms. Pooja Mahajan, Advocate.

Second Call : Ms. Pooja Mahajan, Advocate for the Applicant is present. List this matter on Board on 21.04.2023, for further consideration and hearing.

Ld. Counsel for the Applicant, Ld. Counsel for the erstwhile Resolution Professional, Ld. Counsel for the new Successful Resolution Applicant and Ld. Sr. Advocate for the Committee of Creditors are present. Applicant submits that Affidavit in Reply has been filed by the erstwhile Resolution Professional and the new Successful Resolution Applicant. Monitoring Committee has not filed and placed on record Affidavit in Reply till date. Ld. Sr. Advocate for the Committee of Creditors submit that they have filed a short note and the same be treated as Affidavit in Reply, to the present Interlocutory Application. The submission is accepted. Heard parties for a considerable time. Reserved for orders.

Ld. Sr. Advocate for the Applicant in IA 1847 of 2021 and Ld. Counsel for the Applicant in IA 1052 of 2022 are present. Heard Ld. Sr. Advocate for the Applicant in IA 1847 of 2021, partly. List both these Interlocutory Applications on Board on 21.04.2023, for further consideration and hearing.

Registry of this Tribunal is directed to list these Interlocutory Applications, before the Regular Bench on Board on 07.06.2023, for further consideration and hearing.