- (1.) Ld. Counsel for the Resolution Professional, financial creditors, the corporate debtor and the promoter share holders are present.
(2.) Ld. Counsel representing the Resolution Professional has filed the progress report, which may be taken on record. Time for submission of Insolvency Resolution Plan is going to expire on 05/01/2018.
(3.) Therefore, list the matter on 21/12/2017 for further order.;