- (1.) In pursuance of order dated 22.12.2017 an application has been filed proposing the name of a new Interim Resolution Professional namely Mr. Anubhav Bindal. The application is taken on record.
(2.) The aforesaid substituted Interim Resolution Professional has filed the written communication, registration certificate and necessary declaration. Notice to show cause to the respondent returnable on 30.01.2018 be issued as to why the petition be not admitted triggering the insolvency process. List for further consideration on 30.01.2018.;