- (1.) The Resolution Professional is present in person and has pressed application for initiating the liquidation process of the Corporate Debtor. On the oral statement made by him, it transpired that there are no assets, movable or immovable belonging to the Corporate Debtor.
(2.) In the facts and circumstances of aforesaid, it would be necessary to seek the presence of the representative of the Corporation Bank-the sole Financial Creditor. Let the representative appear on the adjourned date. The matter be listed on 24th January, 2018.;