R P Nagrath, Member - (1.) Mr. P.D. Sharma and Mr. G.S. Sarin, both Practising Company Secretaries for the Resolution Professional. The matter has been listed today to comply with the orders dated 06.12.2017 of Hon'ble National Company Law Appellate Tribunal passed in Company Appeals (AT) (Insolvency) Nos. 141 and 146 of 2017 whereby orders of admission of petition and appointment of Resolution Professional passed by this Tribunal were set aside.
(2.) Hon'ble NCLAT directed the Adjudicating Authority to fix fee of the Interim Resolution Professional if appointed and the Corporate Debtor was directed to pay the fee of the Interim Resolution Professional for the period he functioned.
(3.) The Practising Company Secretary who is the authorised representative of the Resolution Professional, has handed over copy of order dated 14.12.2017 passed by the Hon'ble Supreme Court in Civil Appeal No(s) . 21794-21795/2017 Sunrise 14 A/S, Denmark Vs. Ravi Mahajan whereby the Hon'ble Supreme Court has been pleased to stay operation of the judgement and order dated 06.12.2017 passed by the NCLAT.;