Manorama Kumari, Member - (1.) The matter is put up on mentioning by the interim Insolvency Resolution Professional. namely, Mr. Arun Kumar Gupta, with a notice to the petitioner, Operational Creditors.
(2.) The Ld. Lawyer on behalf of the Company is also present. Perused the record. The IRP has submitted his report. The same may be kept in the record.
(3.) The matter has already been fixed on 06-07-201 7. Let the matter be fixed for necessary orders on the date fixed as before.;