- (1.) Ld. Counsel for the petitioner is present. { Heard. Reserved for order. Ld. Resolution Professional (RP) as well as Ld. Counsel for the corporate debtor and Ld.
(2.) Counsel on behalf of Committee of Creditors (CoC) are present. I.A. (IB) No. 430/KB/2017 has been moved by Shri Arun Kumar Gupta, authorized representative of the CoC with a prayer to change the name of the RP.
(3.) It is pertinent to mention that extended time of 270 days (180 day + 90 days) for submission of resolution plan is expiring on 13/11/2017.;