The Bench has assembled viavideo conferencing to hear the praecipe circulated by Ms. Ferzana Behramkamdin, Ld. Counsel for STCI Finance
Limited to correct the entries regarding appearances of the parties before this Adjudicating Authority in the order dated 09.06.2020 passed by this
Adjudicating Authority.
Mr. Hemant Sethi, a/w Ms. Ferzana Behramkamdin and Mr. Sahil Bijliwala, Ld. Counsel representing the Financial Creditor/Petitioner STCI Finance
Limited, present.
Ms. Sabita Braganza, representative of the Financial Creditor present.
Mr. Rohit Gupta a/w Mr. Nivit Srivastava & Ms. Neha Shah, i/b Maniar Srivastava and Associates, learned Counsel who represented the Shah Group
before the Adjudicating Authority at the time of hearing on 06.02.2020 and 02.03.2020 present.
Ms. Prachi Wazalwar, learned Counsel who represented the Patel Group at the hearing held on 06.02.2020 and 02.03.2020.
Ld. Counsels represented the Patel Group as well as Shah Group of shareholders/Directors of the Corporate Debtor stated that they have no objection
if the appearances recorded in the order dated 09.06.2020 are corrected in terms of praecipe dated 25.06.2020 circulated by Ld. Counsel for the
Financial Creditor.
Both Counsels, those representing Shah Group as well as Patel Group are hereby directed to file their no objection, before this Bench by 05.08.2020
List this matter on 06.08.2020 at 11.00 A.M.
