- (1.) Ld. Counsel for the operational creditor and the corporate debtor are present. Ld. Counsel for the corporate debtor has filed an order dated 11/12/2017 of the Hon'ble Supreme Court of India passed in S.L.P. No. 33687/2017 whereby the Hon'ble Supreme Court has exercised the powers under Article 142 of the Constitution of India and decided the petition based on the Consent Terms.
(2.) In view of the Order of the Hon'ble Supreme Court proceeding is closed and order for initiation of insolvency resolution process in the matter is being withdrawn. Let information be given to the Interim Resolution Professional (IRP) for submitting the bill, if any, so that payment may be made by the operational creditor. IRP is directed to submit the bill to the operational creditor so that the operational creditor can make payment within 15 days from the date of submission of the bill. Petition is accordingly disposed of.;