- (1.) Ld. Counsel for the Resolution Professional (RP) as well as the Ld. Counsel for the financial creditors are present.
(2.) Rp has filed an I.A.No. 506/KB/2017 and made a request that he may be permitted to withdraw the I.A.No. 506/KB/2017. Prayer is allowed. I.A.No. 506/KB/2017 is dismissed as withdrawn.
(3.) I.A.No. 505/KB/2017 has been filed by the RP with a prayer to clarify, declare and confirm that the claims with respect to the corporate guarantees issued by the Corporate Debtor, including those under which demands for payment have been made during the CIRP period, would be required to be verified and admitted.;