Vijai Pratap Singh, Member - (1.) C.A. (IB) No. 322/KB/2017 for permission to withdraw Company Petition 341/ KB/ 2017 is dismissed. Interim Resolution Professional is directed for immediate compliance of order dated 19.07.2017 passed in CP (IB) No. 341/KB/2017, ignoring the order passed by the Civil Judge (Senior Division) , Bhubaneshwar, which is without jurisdiction and against the statutory provision of sections 231 and 238 of Insolvency and Bankruptcy Code, 2016 and submit the progress report within 10 (ten) days from today.;