- (1.) Ld. Counsel for the Resolution Applicant is present.
(2.) Resolution Applicant has filed an application u/s. 60(5) (c) of the Insolvency and Bankruptcy Code, 2016.
(3.) List it on 20/12/2017. Resolution Professional is directed to be present on that day .Resolution Applicant is directed to serve notice on the Resolution Professional and Committee of Creditors.;