R P Nagrath, Member - (1.) Mr. Prateek Gupta, Advocate for applicant. None for the respondent-Corporate Debtors/Interim Resolution Professional.
(2.) In compliance with the order dated 23.11.2017, Memo of Parties has been filed by the applicant. The same be taken on record.
(3.) The notice be now issued to the respondent-Corporate Debtor/Interim Resolution Professional for 22.12.2017 and the applicant is directed to send the notice by Speed Post along with copy of application with all the documents attached with it, by collecting the same from the Registry of the Tribunal.;