Mohd Sharief Tariq, Member - (1.) Ms. Kavitha Surana, RP in person present. Counsel for the Corporate Debtor present and filed an affidavit for making compliance with the order dated 22.09.2017, as per the direction given on 23.11.2017. The affidavit is placed on record. Counsel for the Corporate Debtor has also provided necessary documents to the RP. RP is directed to carry out the functions strictly as per the provisions of the IBC, 2016 and expedite the filing of Resolution plan as per the recommendations of the CoC, if any. Accordingly, the memo stands disposed of.;