- (1.) No one is present in Court. Ld. IRP, Shri Sandip Kumar Kejriwal has filed an application that he is resigning from the post of resolution professional on personal reason from 18/12/2017.
(2.) Let show cause notice be issued against the IRP as to why after accepting the work of resolution professional he is resigning, without prior permission of the adjudicating authority.
(3.) Further reference may be made to Insolvency and Bankruptcy Board of India (IBBl) for recommending a name of another Resolution Professional as Shri Sandip Kumar Kejriwal has resigned w.e.f. 18/12/2017 without availing prior permission from the adjudicating authority.;