K. Anantha Padmanabha Swamy, Member - (1.) Counsel representing both the parties are present. Both the counsel submitted that an IRP was appointed in CP 511/IB/2017 vide order of the Division Bench on 16.6.2017. 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.;