R P Nagrath, Member - (1.) Mr. Rakesh Bhatia, Advocate for petitioner None for respondent. The Caveat No.4/2017 has been filed by the respondent / Corporate Debtor through Mr.Aalok Jagga, Advoate, copy of which was supplied to the counsel for the petitioner. Learned counsel for petitioner submits that petitioner has proposed the Interim Resolution Professional namely, Mr. Sumat Kumar Gupta, which is at Annexure A-12 who is present.
(2.) Notice of this petition to the respondent through Mr.Aalok Jagga, Advocate for 15.09.2017 to show cause as to why this petition be not admitted. Dasti' to be served with copy of petition and paper book. Reply, if any, be filed at least 4 days before the date fixed with copy advance to the counsel of the petitioner. The petitioner is also directed to file track report of the Postal Department regarding dispatch of copy of this petition along with paper book which was sent after filing of the petition in terms of Rule 6(2) of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 with affidavit of compliance of Authorised Representative of the petitioner. The compliance be made within a week.;