Sunil Kumar Jain And Others v. Abg Shipyard Ltd. And Others

Learned Senior Advocate Mr. Rasesh Sanjanwala with Learned Advocate Ms. Paurami Sheth with Learned Advocate Mr. Aniran Ghosal present for Applicant. Learned Advocate Mr. Maulik Nanavati i/b Nanavati Associates present for Respondent No. 2. Learned Advocate Mr. Hardik Dave i/b Learned Advocate Mr. Sahil Shah present for Respondent No. 16 in IA 348/2017.

Rejoinder filed.

Heard arguments of Learned Counsel for Applicant and Learned Counsel for Respondent(RP).

Since the matter related to the salary of the workmen/employees RP is directed to convene a meeting of COC with sole agenda of resolving the payment of salary to workmen's/employees and COC shall take a realistic view of the matter on humanitarian grounds and has to see that corporate debtor is to operate as going concern.

List the matter on 12.12.2017 for reporting and further hearing.