AI Structured Summary
Not yet generated for this judgment
Judgment
IA No. 2272 of 2020
The first preliminary report was to be filed by or before 2.5.2020 as per the written submissions made by the petitioner (liquidator). It is submitted that the same could not be filed because of Covid-19 Lock down and now the same is being filed. The delay in filing the report is condoned.
IA No. 2267 of 2020
This is progress report which denotes the details of the assets. In the this report the aspects relating to appointment of Advocate, auditor and expenses pertaining to for the liquidation period which has been approved by the CoC.
The first progress report for the period 27th February, 2020 to 31st March, 2020 was supposed to be filed on 15th April, 2020 is now filed on 8th June, 2020 due to the reason of Covid-19 Lock down. The liquidator has sought for condonation of delay in filing the report and the same is allowed and the report is taken on record.
IA No. 2268 of 2020
This report is filed by the liquidator denoting the list of stakeholder in terms of Regulation 31 (2) of IBBI (LP) Regulation 2016.
This report is supposed to be filed on 2nd May, 2020. The liquidator as well as proxy counsel for the liquidator has submitted that same could not be filed due to Covid-19 Lock down.
Having heard the submissions made and also perusing the contents of the report the same is taken on record by condoning the delay. The report was supposed to be filed on 2nd May, 2020 due to Covid-19 Lock down the same could not be filed. Having heard to the submissions made by the proxy counsel as well as liquidator the delay in filing the report is condoned and the report is taken on record. The liquidator is directed to file first report within stipulated time.
IA No. 2273 of 2020
The asset memorandum in terms of Regulation 30 (4) of IBBI (LP) Regulation 2016 along with affidavit has been filed on 6.6.2020 by the liquidator through his counsel. The Learned Counsel has apprised the Tribunal that the same was to be filed by or before 2nd May, 2020. This report is required to be filed within 75 days from the date of commencement of the liquidation i.e. by or before 2.5.2020. The proxy counsel and the liquidator have submitted that the same could not be filed because of Covid-19 Lock down. The delay in filing the report is condoned and the report is taken on record. Post the matter to 17th July, 2020.