Manorama Kumari, Member - (1.) Learned Advocate Mr. Ketan Parikh with Learned Advocate Mr. Kuldeep Adesara present for Applicant.
(2.) None present for Respondent in IA 396/2017. T 1 - Proof of service of copy of application on Respondent filed. Mr. Ravi Kapoor was appointed as IRP vide order dated 31.07.2017. i - In the first meeting of COC held on 29.08.2017 there was resolution not to appoint interim resolution professional namely Mr. Ravi Kapoor as RP.
(3.) Thereafter second meeting was held on 04.09.2017 wherein it was resolved to appoint Mr. Ramubhai S. Patel as RP. On perusal of record it was found that vide order dated 14.11.2017 while disposing IA 319/2017 and IA 277/2017 and IA 320/2017 a direction was given to IRP to convene meeting of the COC by giving a notice to all the Financial creditors and all the eligible operational creditors with the agenda of proposing the name of Resolution professional for conducting the Corporate Insolvency Resolution process in relation to corporate debtor by following the procedure laid down in chapter VI of the IBBI (IR) Regulation, 2016 within 15 days from the date of order.;