- (1.) Learned Counsel for the Resolution Professional is present and represents that the compliance report as undertaken of the last hearing dated 29.08.2017 has been filed on 12.09.2017.
(2.) It is also represented by the Counsel for Learned Resolution Professional that at the 3rd meeting of the Committee of Creditors held on 08.08.2017, it has been recommended by more than 75% of the financial creditors that the company should go for the liquidation process.
(3.) It is also appointed by the Learned Counsel for Resolution Professional that in so far as ICIC1 Bank Ltd. is concerned being one of the financial creditors no mandate has been exercised and that they had sought for some time to respond to the voting in relation to the liquidation process.;