Bank Of India v. Naresh Seth Resolution Professional For Jaybharat Textiles & Real Estate Ltd. .

1. Learned Counsel for the Appellant seeks adjournment on the ground that the Resolution Professional is infected by Covid-19.

2. Unsecured Financial Creditors are permitted to file an I.A.

3. List this Appeal ‘For Admission (After Notice)’ on 04th February, 2022.