- (1.) Ld. Resolution Professional (RP) as well as Ld. Counsel for the operational creditor and the corporate debtor are present.
(2.) Ld. RP has filed an application for extending 90 days for submission of resolution process as per section 12 of Insolvency & Bankruptcy Code, 2016. Petitioner is relying on the minutes of CoC meeting dated 01/09/2017. Minutes of the meeting is annexed with the progress report dated 08/09/2017.
(3.) It appears that the progress report submitted by the IRP is not a legible one.;