Shiv Ram Bairwa, Member - (1.) The advocate for petitioner has filed affidavit regarding pendency of winding up proceeding against the Corporate Debtor before the Delhi High Court in terms of Rule 10 (2) of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 Rules, 2016 on 19.5.2017 and details of interim resolution professional on 22.5.2017.
(2.) List the matter before the Principal Bench on 25.05.2017.;