R Varadharajan, Member - (1.) Resolution Professional is present. Income Tax Department is represented by the Sr, Standing Counsel for the revenue. It is represented that in compliance to the direction dated 28.11.2017, a report of the Income tax Deptt has duly been filed.
(2.) Ld RP represents that the claim even though ad hoc and not a final figure has been taken into consideration, in view of several reports having been filed by the Id. RP during the course of the CIRP process, the Id.
(3.) Rp is directed to file consolidated file alongwith the Minutes of the meeting of the COC as well as reports of IRP alongwith suitable index and pagination. Liquidation valuation report is also to be filed alongwith the consolidated report by the Id. RP. Post the matter on Monday, the 18th December, 2017.;