- (1.) Ld. IRP along with his Advocate as well as Ld. Advocate for the corporate debtor are present. IRP, Mr. Arun Kr. Gupta, has filed the 2nd progress report along with the minutes of the CoC meeting.
(2.) Minutes of meeting shows that the CoC has decided to appoint IRP as RP under Section 22(3) (a) of the Insolvency & Bankruptcy Code, 2016. IRP has also annexed the voting sheet which is from page 21-28.
(3.) It appears that Agenda Item No.2 was to approve and vote on appointment and fee of Resolution Professional, which was a mixed agenda of appointment and determination of fees of RP.;