M. M. Kumar, President - (1.) Ld. Counsel for the contemnor stated that a sum of Rs. 50 lakhs has been deposited with the pay and accounts office, Ministry of Corporate Affairs, New Delhi (NCLT) on 16.12.2017 vide EM/TDR/J/No. 959855. Let an affidavit to that effect be also filed within 2 days with copy in advance to the counsel for the Petitioner. List the contempt petition for arguments on 19th January 2018.
(2.) The valuer shall proceeds with the valuation and the issue concerning payment of fee and its proportion shall be decided on adjourned elate.;