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National Company Law Appellate Tribunal

The Indure Private Limited vs Nilesh Vasantrao Bhorkar on 5 October, 2023

Author: Ashok Bhushan

Bench: Ashok Bhushan

           NATIONAL COMPANY LAW APPELLATE TRIBUNAL,
                  PRINCIPAL BENCH, NEW DELHI

                         I.A. No. 4634 of 2023
                                   IN
                 Comp. App. (AT) (Ins.) No. 1185 of 2023

In the matter of:

Anant Gupta (Suspended Director)                            ....Appellant
M/s. Indure Pvt. Ltd.
Vs.
Nilesh Vasantrao Bhorkar-Proprietor                       ...Respondent
NB Equipment & Engineering Services
    For Appellant       Mr. Krishnendu Datta, Sr. Advocate with Mr. Ankit
                        Shah, Mr. Prashant Mehta, Mr. Varun Gupta, Mr.
                        Simran Wason, Ms. Lakshita Arora, Mr. Shubham,
                        Advocates.
    For Respondent      Ms. Shradha Agrawal, Advocate for R1.


                                   ORDER

05.10.2023: IA. No. 4634 of 2023:- This Application has been filed by the Appellant praying for certain clarifications in the order dated 12.09.2023. The Appeal has been filed against the order admitting Section 9 Application. We, by our interim order dated 12.09.2023, have stayed the order dated 05.09.2023. Prayer of the Appellant to permit the Corporate Debtor to operate the Bank account cannot be accepted.

2. In view of the CIRP having been initiated, promoters cannot be allowed to operate the bank account or to deal with the assets of the Corporate Debtor. However, to keep the Company as a going concern, we permit non-promoter Director who is signatory to the Bank account may operate the account and details of all transactions be furnished to IRP weekly and report may also be submitted to the Court. We make it clear that for all bank operation, the 2 signatory shall be held responsible and bank operation may be permitted which is necessary for keeping the company as a going concern. Application is disposed of accordingly.

3. Learned Counsel for the Appellant is permitted to impleade the IRP as Respondent No.2. Learned Counsel for the Respondent prays further two weeks' time to file reply. She is allowed to do so. Rejoinder, if any, may be filed within one week thereafter.

4. List the matter on 07.11.2023.

[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) [Arun Baroka] Member (Technical) Anjali/nn I.A. No. 4634 of 2023 IN Comp. App. (AT) (Ins.) No. 1185 of 2023