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Judgment
Counsel appearing for the petitioner submitted that initially the amount at Rs. 5.58 crores was due and payable by the respondent. Thereafter, by the intervention of this Tribunal during mediation process, the respondent has paid Rs. 2.70 crores. Still there is sizable dues which are yet to be paid by the respondent.
It is further submitted by the counsel for the petitioner that respondent has preferred an application under Insolvency and Bankruptcy Code before National Company Law Tribunal, Mumbai (NCLT). Certain orders have also been passed by NCLT, Mumbai. Resolution Professional has also been appointed and now the affairs of the respondent company is being conducted through Committee constituted by NCLT Mumbai. Therefore, petitioner is seeking time to supply the names and addresses of the members of the said Committee appointed by NCLT Mumbai to run the affairs of the respondent so that fresh notice may be issued upon the said Committee for recovery of the outstanding amount with interest. Time, as prayed for, is granted to the petitioner to supply the fresh address of the Committee constituted for the respondent as well as to file relevant documents.
Hence, this matter is adjourned to 31.8.2022.