- (1.) Ld. Counsels for the petitioner and the Corporate Debtor as well as the Ld. Counsels on behalf of Interim Resolution Professional (IRP) and State Bank of India are present. IRP has filed a Progress Report wherein it was indicated that accounts of the Corporate Debtor in Punjab National Bank has been frozen. IRP is directed to submit the report as to why the account has been frozen when it is to be kept in mind that Corporate Debtor company should be kept alive as a going concern. IRP is directed to submit a detail report within 10 days. In this case, Committee of Creditors has appointed Shn Sanjeev Ahuja as Resolution Professional for which recommendation was sent to Insolvency & Bankruptcy Board of India for confirmation, which is awaited.;