R Varadharajan, Member - (1.) Learned Counsel for the petitioner is present. Ms. Yamini Khanna, Advocate who is representing the Financial Creditor, namely, Edelweiss Asset Reconstruction Company upon noticei fre.kr) Ld.
(2.) Counsel for the petitioner is directed to file the estimated value of the assets of the Corporate Debtor within a period of one week. At this stage, it is also represented by the Ld. Counsel for the petitioner that after obtaining the consent of the Financial Creditor, the property listed at Page - 62 the details of which have been given has been sold.
(3.) The petitioner will suitably amend the list of assets available and file a revised list. Ld.;