- (1.) Ld. Pr. CS for the Petitioner as well as the IRP professional appointed in the matter is present.
(2.) Irp professional, Shri Vinod Kumar Kothari, submitted an application for issuing directions against the Corporate Debtor in accordance with the provisions of Sections 17, 18, 19 and 20 read with Section 70(1) of the Code and made a request that key managerial persons of the corporate debtor and its promoters and other persons may be directed to cooperate with the IRP in connection with information and management of the Corporate Debtor.
(3.) It appears from the Order Sheet dated 06/02/2017 that the Counsel for the Corporate Debtor was present in the Court and on that date also Ld. IRP informed that Corporate Debtor is not cooperating with him. Therefore, direction was issued to cooperate with the IRP and the Ld. Advocate, who appeared on behalf of the respondents, assured full cooperation with the IRP.;