M.K. Shrawat, Member - (1.) C.P. No. 1245/I&BC/NCLT/MB/MAH/2017 The Learned Representative of the IRP is present.
(2.) In compliance of the observation of Para 10 of the Main Order dated 11.09.2017 passed under section 7 of the Code, a Report of the IRP dated 20.11.2017 is placed before this Bench by the Learned Representative representing the IRP.
(3.) In short it is explained that as per the clarification on F.A.Q's issued by theRBI dated 10th January, 2017 the interest rate is deregulated to the Financial Institutions other than NBFC-Micro Finance Institution.;