R Varadharajan, Member - (1.) None appears for the petitioner. It is seen from the last order passed on 09.08.2017 the petitioner was required to name the Insolvency Resolution Professional.
(2.) However, by virtue of order passed by the Hon'ble National Company Appellate Law Tribunal in Nikhil Mehta vs. AMR Infrastructure Ltd, (i.e.) the corporate debtor may already have an IRP appointed and hence in the circumstances the Bench Officer is directed to ascertain about the same and place it before the tribunal. The matter is adjourned to 22nd September 2017 for the said purpose.;