R Varadharajan, Member - (1.) Learned Counsel for the IRP is present and represent that he has a7 received a communicationfrom the statutory auditor of the company that he is not willing to continue as the auditor of the company. The communication of the auditor of the company is claimed to be dated 11.07.2017 and it is further stated by Learned Counsel for the IRP, the same was received on the same day. It is also represented by the Learned Counsel of IRP that original of the same had been sent by auditor to this Tribunal. However, verification with registry shows that as on date the said communication dated 11.07.2017 sent by the statutory auditor of the company is yet to be received. Let the Bench officer as-certain the receipt of the communication and place it on the file of the Tribunal. Posted-the matter on 18th July 2017.;