R P Nagrath, Member - (1.) Mr. Vikas Garg, petitioner No. 1 in person. None for petitioner No.2.
(2.) None for respondents No,1 to 7. Ms. Poonam Verma, Advocate for respondent No. 8. Adjournment is requested as the Insolvency Resolution Professional has been appointed in the petition under the Insolvency and Bankruptcy Code, 2016 against respondent No. 1 and the matter is yet under consideration. List the matter on 23.10.2017.;