AI Structured Summary
Not yet generated for this judgment
Judgment
IA No. 449/AHM/2021
Application by majority COC member - Canara Bank seeking liquidation of the Corporate Debtor in view of Resolution Applicant completely failed in compliance of making payment as per resolution plan.
Let the copy be served to the Ex-directors.
IA No. 588/AHM/2021
Application by Ex-directors seeking impleadment in IA 449/2021, which is liquidation application.
The ex-directors / applicant herein are allowed to file their objection in IA 449(AHM)2021. Hence, this application is disposed of with the above direction.
IA No. 507/AHM/2021
Application by Successful Resolution Applicant seeking extension of time for making payment in compliance of approved resolution plan. Let the copy be served to the COC members and response, if any, be filed within two weeks.
IA No. 222/AHM/2021
Application by the Successful Resolution Applicant.
Learned Counsel on behalf of Applicant states that arguing counsel is not available today. Hence, requesting for adjournment.
IA No. 449 of 2021, IA No. 507 of 2021 and IA No. 222 of 2021 to be listed on 01.12.2021.