R. Varadharajan, Member - (1.) Learned Counsel for the IRP is present. Ld. Counsel for the IRP has filed an application for extension of verification of the claim by the IRP, It is also stated by the Ld. Counsel for the IRP that in relation to the approval of appointment of Insolvency Resolution Professional by the Committee of Financial Creditors within a period of 30 days, he requires to get instructions for the same. Two days time is granted for this purpose.
(2.) List on 05.10.2017.;