- (1.) Shri Radhakrishnan Dharmarajan, IRP present and filed an application requesting for directions to the Corporate Debtor. The Corporate Debtor and the erstwhile Directors and employees are directed to cooperate with the IRP in making available the required documents.
(2.) The Corporate Debtor is also directed to give the address from which the company is operating. The IRP stated that the CoC is yet to be constituted and he tried to make contacts with the Financial Creditors for convening a meeting of the CoC.
(3.) The CoC as and when convened will propose the name of the person to continue the resolution process as RP. Till the recommendations of the CoC are made, the Adjudicating Authority directs that the IRP will continue functioning as the IRP.;