R. Varadharajan, Member - (1.) Learned Counsel for the Petitioner is present. Since as per the provision of Insolvency and Bankruptcy Code 2016 a financial creditor is required to name an IRP and perusal of the application in the relevant format as filed by the petitioner, fails to disclose IRP &&& has not been named.
(2.) In the circumstances based on the request of the Learned Counsel for the petitioner a week's time is granted to rectify all defects including the one as pointed out by this Tribunal.
(3.) Post the matter on 7th November 2017.;