- (1.) Ld. Counsels for the petitioner and the respondent are present.
(2.) Ld. Counsel for the Operational Creditor stated order has been passed for initiation of Corporate Insolvency Resolution Process and since meeting of Committee of Creditors is to be convened and report of the meeting is to be submitted before the Tribunal.
(3.) Prayer has been made for granting at least 30 days' time. Prayer is allowed.;