M K Shrawat, Member - (1.) M.A. No. 503/2017 in C.P. No. 82/I&BC/NCLT/MB/MAH/2017 The Learned Representative of the Petitioner is present.
(2.) Today the IRP and one of the Financial Creditor are present and marked their attendance,
(3.) From the side of the Respondent debtor Misc. Application No. 503/2017 dated 09.10.2017 was submitted wherein the prayers are as under :- "(24) The Applicant therefore, prays: (a) That the ex-parte order dated 22nd August 2017passed by this Hon'bie Tribunal be set aside ; (b) That pending the hearing and final disposal of the Application, the Corporate Insolvency Resolution process set to motion by the order dated 22nd August 2017 be stayed ; (c) For interim and ad-interim reliefs in terms of prayer clause (b) above be granted ; (d) That the cost of the Petition be pro vided for ; (e) Such other and further reliefs may be granted as this Hon 'ble Tribunal deems fit in the facts and circumstances of the case.";