- (1.) Ld. Resolution Professional (RP) as well as Ld. Counsel for the financial creditor and the corporate debtor are present.
(2.) Ld. RP has filed Resolution Plan along with the minutes of the meeting of the Committee of Creditors (CoC) dated 13/11/2017 wherein it is stated that on 23/10/2017 all financial creditors received their settled amount from the corporate debtor. Subsequently, the financial creditors after having received the amount through OTS have submitted a letter of satisfaction along with a no-dues certificate to the corporate debtor and also have submitted the same to the Resolution Professional.
(3.) The resolution professional presented before the members of CoC a resolution plan which is prepared by Board of Directors of the corporate debtor and received by the resolution professional for examination and presentation before the members of CoC.;