- (1.) Ld. Pr. CS on behalf of IRP and the Ld. CA for the operational creditor are present.
(2.) In view of the direction of the Hon'ble NCLAT passed in Company Appeal (AT) (Insolvency) No. 194/2017 proceedings are closed and fees of Interim Resolution Professional is fixed at Rs.25,000/- (Rupees Twenty Five thousand) only.
(3.) File is consigned to record.;