- (1.) The Resolution Professional in person is present. Further the Learned Counsel for the directors of the company/ corporate debtors is also present. It is reported by the Learned Counsel for the Directors that Mr. Shiv Priya and Mrs. Palavi Mishra are present. However, due to medical emergency it is represented that Mr. Ajay Kumar one of the director is not able to present himself before this tribunal in compliance with the directions dated 16.08.2017. The Learned Counsel for the directors further seeks for the dispensation- in relation to the presence of Mrs. Palavi Mishra,-in'view of-certain physical ailment she is suffering from. Taking into consideration the same her presence in relation to the next hearing is dispensed with. However, as and when directed by this tribunal she will be required to present herself before this tribunal. In relation to Mr. Shiv Priya, he is directed to be present on the next hearing which is fixed on 1st September 2017 as well as for subsequent hearing till his presence s stands dispensed with.
(2.) Place the matter on 1st September 2017 before the Hon'ble Principal Bench.;