R P Nagrath, Member - (1.) Mr. Mast Ram, FCS filed Memo of Appearance along with resolution of Board of Directors of Corporate Debtor dated 08.11.2017 authorising Mr. Mast Ram, FCS and/or Nitin Kumar, ACS to represent the company in the instant case. Notice of this petition to the respondent-corporate debtor to show cause as to why this petition be not admitted and Mr. Mast Ram, FCS representing the company accepts notice on behalf of the company. Let copy of the petition along with entire Paper Book be supplied to Mr. Mast Ram, authorised representative of the company during course of the day.
(2.) In the consent form filed by the proposed Interim Resolution Professional, there is a reference of his having been appointed as IRP in another case but particulars of that case have not been mentioned. It is directed that proposed Interim Resolution Professional shall file a declaration disclosing the full particulars of the case in which he has been appointed IRP and to further state that he will be able to carry out the resolution process in this case also in the event of admission of this case. The compliance be made and the declaration be filed with the affidavit of the authorised representation of the petitioner within one week.
(3.) List the matter on 21.11.2017 for arguments. The respondent may file reply/objections, if any, at least one day before the date fixed with copy advance to the counsel opposite. It is directed that the proposed Interim Resolution Professional shall also appear in person in the Tribunal on the next date of hearing.;