- (1.) The details of the Insolvency Resolution Professional are incomplete as no certificate of the Insolvency Resolution Professional is forthcoming. Moreover, as per the declaration, Mr. Vikram Bajaj is already functioning as Insolvency Resolution Professional in other two cases.
(2.) In order to sub serve the object of efficacious resolution within the time frame provided by the IBC it would be desirable to either point out the stage of the earlier insolvency processes which have been undertaken by the aforesaid Insolvency Resolution Professional so that we may conclude that the work at his hand is not of such a nature that it would cause delay in the resolution process in present case.
(3.) The necessary information be provided by filing additional affidavit within a week with a copy in advance to the other side. List for further consideration on 25,10.2017.;