Soorajmull Baijnath Pvt. Ltd. v. Pingle Builders Pvt. Ltd.

5. C.P. (IB)-215/(MB/2018)

The counsel for the petitioner present and submits that the cheque issued by the Corporate Debtor for Rs. 6 crores was dishonoured and hence he wants to file an affidavit to that effect. The counsel appearing on behalf of the Corporate Debtor wants to withdraw her Vakalatnama. List this matter on 02.07.2018 with a direction to the petitioner to intimate the next date of hearing as well as the fact that their counsel wants to withdraw their Vakalatnama so that the Corporate Debtor can make some other arrangements.