- (1.) W.P.(C)No.744 of 2017 etc. In pursuance of our earlier order dated 21.03.2018, respondent no.4-Jai Prakash Associates Ltd. (JAL) has deposited the first instalment of Rs. 100 crores before the Registry of this Court. As per the said order, it is required to deposit the second instalment of Rs. 100 crores by Thursday, 10th May 2018. Let the amount be deposited on or before that day.
(2.) Matter be listed on Friday, 11th May 2018 for passing further directions with regard to deposit.
(3.) That apart, as indicated in the said order, the IRP will be at liberty to finalise the resolution plan in terms of para (e) and (f) of the earlier order.;