- (1.) Ld. Interim Resolution Professional (IRP) as well as Ld. Counsel for the operational creditor and the corporate debtor are present. Ld. IRP has filed progress report which may be taken on record. Shri I Sreekara Rao, Dy. General Manager, Insolvency and Bankruptcy Board of India has addressed a letter to Shri S. P. Chattopadhyay, Dy. Registrar, NCLT, Kolkata Bench dated 29/11/2017, which has been put by Shri S.P.Chattopadhyay, Dy. Registrar before this Bench.
(2.) We have considered the letter in detail and passed the following order: Today Shri S.P. Chattopadhyay, Designated Registrar, NCLT, Kolkata has put up a note before this bench along with a letter written by DGM, IBBI Shri Sreekara Rao dated 29.11.2017, which has been received by e-mail.
(3.) Shri Sreekara Rao, Dy. General Manager, IBBI has further directed to the Dy. Registrar/NCLT for placing the letter before the NCLT Kolkata Bench. So, he has put up the note before this Bench.;