R. Varadharajan, Member - (1.)Learned Counsel for the petitioner is present. The Petitioner is directed to furnish the Master Data of the Corporate Debtor as maintained in the MCA Website as well as Certificate of Registration of the Insolvency Resolution Professional (IRP) with IBBI, the copy of the Certificate of Registration being duly attested by the IRP. The matter be posted on Monday, the 18th Dec, 2017.