- (1.) Ma 157 in CF No. 01/ I&BP/NirLT/MB/MAH/2016 For having the parties likely to come tor an arrangement in between them, list this matter for reporting Settlement on 11.8.2017.
(2.) As per the direction of this Bench, the Insolvency Resolution Professional is present before this Bench. Since the IRP has already complied with the directions of this Bench, we do not require him to be present in person before this Bench hereafter.;