- (1.) Ms. Kavitha Surana, RP in person present. Mr. V.M. Karthik, Counsel for State Bank of India present. Mr. Ayush Gautam, Assistant P.F. Commissioner, Representative of the Employees Provident Fund Organization present. RP has served notice to the Office of the Assistant Commissioner (Commercial Tax) but no representation. The Representative for Employees Provident Fund Organization submitted that they have no objection in case the bank account under consideration is defreezed subject to the payment of their claim.
(2.) The RP submitted that in the waterfall, the first claim is of the Assistant Commissioner (CT) , the second is to the Sales Tax Department and thereafter to the Operational Creditor. In the circumstances, we direct the State Bank of India to defreeze the account.
(3.) The RP is directed to operate the account in order to perform the duties of RP for presenting resolution plan expeditiously. Accordingly, the Application filed by the RP stands disposed of.;