- (1.) Counsel for the applicant present and filed an application stating that he has sent notice to the proposed respondent/IRP to implead him as the 3rd respondent in the petition.
(2.) Perused the application. The IRP is acting on behalf of the Corporate Debtor and as such there is no need to include him as a respondent in the array of parties. In the circumstances, the prayer in the CA is rejected. With the above directions, the application is disposed of.;