Ch Mohd Sharief Tariq, Member - (1.) Rp in person present. Counsel for the Applicant in CA/47/IB/2017 and CA/48/IB/2017 present. Counsel for the Respondent/State Bank of India present. RP has submitted the report. He has also filed reply in relation to CA/47/IB/2017 and CA/48/IB/2017.
(2.) Rp is directed to provide copy of his report to the Applicant and to the Counsel for the Financial Creditor. Counsel for the Financial Creditor is directed to file objection in relation to CA/47/IB/2017 and CA/48/IB/2017. Matter is posted for arguments. Put up on 04.01.2018 at 10.30 A.M.;