M K Shrawat, Member - (1.) Tcp. No. 684/I&BC/NCLT/MB/MAH/2017 1, The Learned Representative of the are present.
(2.) Vide Order dated 30.06.2017 by M/s. HDFC Bank Limited V/s Grandmother India Design Pvt. Ltd. the Insolvency Petition was "Admitted" and the I.R.P. was appointed however the Learned Counsel has stated that the Registration of the IRP had expired, Therefore seeking substitution of the Insolvency Professional. He is directed to place on record the "Compliance Report" of the IRP appointed vide the said order and also to place on record the name of the substituted IRP. The Applicant to move a formal Application for substitution of IRP before this Bench. Now listed for compliance on 20.09.2017.;