K Anantha Padmanabha Swamy, Member - (1.) Counsel representing both the parties are present. Both the counsel submitted that an IRP has already been appointed by the Division Bench vide order dated 19.06.2017 in CP 510/IB/2017 andThree other matters where the respondent is the same. Copy of the order has already been forwarded to the Insolvency Professional and moratorium was declared. In the circumstances, the petitioner is directed to place his claim before the IRP. Accordingly the matter is closed.;