Rajeswara Rao Vittanala, Member - (1.) The Company Application bearing CA No. 149/2017 in CP (IB) No. 97/7/HDB/2017, is filed by Macksoft Tech Private Limited, U/s. 60(5) of Insolvency and Bankruptcy Code 2016, by seeking suitable directions to replace Mr. Sunderesh Bhatt, Interim Resolution Professional (1RP) of the Respondent Company, and appoint any another independent IRP, and pass such other consequential order(s), as deem fit and just in circumstances of the case.
(2.) The learned counsel for the Applicant requested the Tribunal to take up CA No, 149/2017 by way of lunch motion on 24.08.2017 However, the case was directed to be posted on 28.08.2017. On 28.08.2017, the Respondent Counsel accepts notice and requested time. So the case stands posted to 12.09.2017 and again to 15.09.2017 at the request of the Respondents.
(3.) We have heard Mr. U.K. Chowdhary, the Learned Senior Counsel along with Mr. Rohan Jaitley, Ms. Ranjana Roy Gawai, Learned Counsels for the Applicant Company; Mr. Rajeev Nayyar, Learned Senior Counsel along with Mr. Swapnil Gupta and Mr. M. Ramu, Learned Counsels for the Respondent No. 1 and Mr. Sundaresh Bhat, IRP/Respondent No. 2.;