- (1.) Ld. RP and Ld. Counsel on behalf of the corporate debtor and Committee of Creditors are present.
(2.) Ld. RP has filed an C.A. (IB) No. 462/KB/2017 with a prayer for necessary direction upon the Directors and other appropriate authorized officers of the corporate debtor for providing access to the applicant to all books of accounts and other statutory records of the company and to provide to the applicant all the information as sought by him in vide letters dated 29/09/2017, 07/10/2017 and 20/10/2017 and further prayer has been made to allow the applicant to take custody of all of the assets of the corporate debtor including the administrative building to enable the applicant to carry out his duties and responsibilities as the Resolution Professional.
(3.) Ld. Counsel for the corporate debtor has submitted that Resolution Professional (RP) has provided time upto 25/11/2017 for submissions of all the documents and she undertake to fully cooperate with the RP and submit all the documents.;