R P Nagrath, J. - (1.) The Resolution Professional has filed the application giving all the details of the specific instances for which the respondent-Corporate Debtor is not cooperating. Notice of this application to the respondents for 05.10.2017 'Dasti'. For the time being, however, respondent No. 4 be directed to appear in person in the Tribunal on the next date of hearing and failing to comply with the directions, further orders will be issued for personal appearance of respondent Nos. 2 and 3 also. Liberty is granted to the Insolvency Resolution Professional to apply for seeking police assistance to complete his work.;