CA No.610/2019

1. The learned counsel for the applicant is directed to file a proper detailed descriptive Form-H along with indicative page numbers with reference to the Plan and also observations in respect of the latest amendments to Section 30(2). List the matter on 07.10.2019.

CA No.452/2019

On 04.07.2019, notice was accepted by the respondent No.1 whereas the applicant was directed to collect the notice for the Resolution Professional and to serve the same and file the affidavit of service. Till date no affidavit of service in respect of Resolution Professional is filed. There was no representation for the applicant on the last occasion as well as today. If the applicant is not present on the next date of hearing appropriate orders will be passed.

2. However, Mr. Arora Vishwas Kumar, Advocate accepts notice on the respondent for Resolution Professional and seeks time to file the reply. Reply be filed a week before the next date fixed with copy in advance to the counsel opposite. Learned counsel for the respondent No.1 submits that he has already filed his reply vide Diary No.4389 dated 27.08.2019 along with CA No.706/2019 vide Diary No.4388 dated 27.08.2019 seeking condonation of delay in filing the said reply.

3. CA No.706 of 2019 is allowed and the delay in filing reply is condoned and the reply filed by the respondent No.1 shall be taken on record. CA No.706/2019 stands disposed of.

4. The application is adjourned to 07.10.2019.