- (1.) Issue notice to show cause to the respondent why the petition be not admitted. The operational creditor has not proposed the name of interim resolution professional in part III of Form-5 prescribed by Rule 6 (1) of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016. Therefore, the matter may be sent to the Insolvency and Bankruptcy Board of India under Section 16 (3) (a) read with Section 16 (4) of the Insolvency and Bankruptcy Code, 2016 to name the insolvency professional. List for further consideration on 21.08.2017.;