- (1.) The Ld. Counsel for the Corporate Debtor is present. The Interim Resolution Professional has filed the progress report on 13-09-2017. The Insolvency Resolution application has been initiated under Section 7 of the Insolvency & Bankruptcy Code, 2016 and has been admitted on 07-08-2017.
(2.) List on 17-11-2017 for filing of further progress report by the Interim Resolution Professional.;