- (1.) It appears that the tenure of registration of the IRP has expired. Ld. counsel appearing on behalf of the petitioner submits that he shall be proposing the name of the new IRP in this case.
(2.) On behalf of the Corporate Debtor, it is submitted that the bank is considering restructuring of the loan. This is not repudiated by the Id. counsel for the petitioner. The parties are directed to file by way of an affidavit the correct position in this case. To come up on 28th August 2017.;