- (1.) An interim report has been filed by the IRP appointed in this case. Since his registration has expired, it would be expedient to replace him with another IRP having a valid existing registration. The earlier IRP as well as the counsel in this case have proposed the name of Shri Manish Kumar Gupta. Let his consent and certificate be place on record during the course of the day. To come up on 2'0' clock. 2 PM:
(2.) Certificate and consent received. The proposed IRP Mr. Mavush Kumar Gupta is present in Court. He is directed to submit his report and carry out all such duties imposed under the statute.;