Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Mahendra Parmar present for Applicant (CoC of Gujarat Oleo Chem Ltd) . None present for Respondent. Heard arguments of Learned Counsel for Applicant in IA 233/2017.
(2.) Learned Counsel for Applicant represented that no appeal is filed against the order dated 13.04.2017 passed by this Authority in CP(IB) no. 4 of 2017.
(3.) Applicant filed proof of dispatch of copy of application on Corporate Debtor and IRP. Applicant counsel undertook to file proper resolution of the committee of creditors with the name of the proposed Resolution professional.;