AI Structured Summary
Not yet generated for this judgment
Judgment
ORDER
IA/4429/2022:-
Heard the submissions made by proxy counsel for the Corporate Debtor. Ld. Counsel for the Financial Creditor is present. The instant application has been moved for seeking dismissal of main IB-250/ND/2022 under Rule 11 of NCLT Rules, 2016. This Adjudicating Authority is of the considered view that the Corporate Debtor instead of getting the reply listed on the e-portal of the Tribunal by attending to the defects of the reply, have filed and moved the present application. Since, there is no enabling provision in IBC, 2016 to entertain such application and this Adjudicating Authority is of the view that this is not a fit and proper case to exercise its powers under Rule 11 of NCLT Rules, 2016. Proxy counsel for the Corporate Debtor has submitted that he has no instructions to argue this matter. However, this application does not deserve any arguments to be heard. Therefore, the present application stands disposed of without cost.
Proxy Counsel for the Corporate Debtor is directed to attend the Registry and get the objections cured of his reply and get the same listed on the e-portal of the Tribunal. Proxy counsel for the Corporate Debtor is also directed to provide a copy of the reply (after curing the defects) to Ld. Counsel for the Financial Creditor.
List the main matter i.e. IB-250/ND/2022 on 09.03.2023.