Mohd Sharief Tariq, Member - (1.) Counsel for the Applicant, Mr. Sri Ganesh in CA.48/IB/17 filed in CP/531/IB/17 present. The prayer is to remove the Resolution Professional for the reasons stated in the Application. Heard the arguments of Counsel for the Applicant, RP and his Counsel. During the course of the arguments, it revealed that the Petition is premature as no representation is made before the RP for taking any decision. Therefore, the Applicant is directed to make a representation before the RP along with the documents to explain the nature of the transaction in question. The RP shall consider the representation and take a decision thereon informing the Applicant of the decision in writing. Accordingly, CA/48/IB/17 stands disposed of. CA/26/IB/2017 and CA/35/IB/2017 filed by the RP shall be decided after the decision is taken on the representation of the Applicant, if any filed. Parties are given liberty to mention the matter, after the decision taken by the RP.;