- (1.) C.A. No. 275(PB) /2017 This is an application filed by the Insolvency Professional. It is appropriate to mention that the petition was admitted by the Principal Bench of this Tribunal on 28.06.2017 and the order of admission was challenged before the Hon'ble National Company Law Appellate Tribunal and it was set aside.
(2.) After setting aside the aforesaid order of admission, the NCLAT in para 9 has observed that the Adjudicating Authority is to fix the fee of Interim Resolution Professional and the appellant-Corporate Debtor is to pay his fee for the period he has functioned.
(3.) Accordingly, the present application by the Interim Resolution Professional has been filed along with the statement of expenses dated 23.08.2017 claiming a sum of Rs. 5,25,000/-.;