R P Nagrath, Member - (1.) Mr. Ajay Ghangas, Advocate for Applicant-Financial Creditor. None for Respondent.
(2.) The application is incomplete. he name of the Corporate Insolvency Professional has not been proposed as required under Section 7 (3) (b) of the Insolvency and Bankruptcy Code, 2016. This provision is mandatory. Let the needful be done by 02.08.2017.;