JUDGEMENT
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(1.) Irp (Insolvency Resolution Professional) is present in person. He represents that a report haA been filed and further also seeks certain direction to be passed on the report. However, Learned IRP is directed to file a formal application detailing facts and which necessitate seeking for directions that are required. Let the application be filed before the next date of hearing.
(2.) Post the matter on 9th Aug 2017.;
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