R Varadharajan, Member - (1.) Learned Counsel for the Applicant is present and represents that in view'Of , the fact that in the above application only the Financial Creditor and the Corporate Debtor has been made as a party instead of Corporate Debtor being represented presently by Insolvency Resolution Professional and he being named, the applicant may be permitted to amend the application accordingly.
(2.) Taking into consideration the said representation the applicant is directed to file an amended application duly incorporating the name of the Insolvency Resolution Professional of the Corporate Debtor as representing the Corporate Debtor.
(3.) A weeks' time is granted for the said purpose, Post the matter on 9th October 2017.;