- (1.) Ld. Counsel for the petitioners and Mr. Sumit Binani, Insolvency Resolution Professional (IRP) are present. Ld. IRP has filed progress report in the case wherein it is mentioned that State Bank of India, Financial Creditor, holding 95.96% voting share mentioned that due to pending internal approval he is not in a position to vote on any matters during the proceeding.
(2.) Till now the Committee of Creditors (CoC) have not taken any steps for the appointment of RP. Shri Sumit Binani may continue to work as IRP.
(3.) If the CoC does not take any decision to appoint the Resolution Professional (RP) then we will confirm the appointment of IRP as RP. List the matter on 03/07/2017 for further or';