M.M. Kumar, Member - (1.) Learned counsel for the respondent has handed over a draft for a sum of Rs. 8,50,000/- (erroneously stated in the order dated 22.09.2017 as Rs. 8,51,48,386/-) .
(2.) The aforesaid amount was withdrawn from the account of the respondent-company by one Ms. Pallavi Mishra after the order was reserved by the Bench. Accordingly, the controversy has come to an end.
(3.) Any claim by her should be raised in accordance with law before the Insolvency Professional. The details of dues of various debtors shown in the list furnished by respondent No. 1-company shall be supplied to the Insolvency Professional within two weeks from today.;