- (1.) Ma No. 379 & 479/2017 in CP No. 33/I&BF/NCLT/MB/MAH/2017 The Counsel for the Applicant/IRP is present. On the Application filed by the Insolvency Resolution Professional (IRP) , this Bench hereby directs the Operational Creditor as well as Corporate Debtor to be present on the next date of hearing. List this matter for reporting on 20.11.2017.;