- (1.) Ma 500/2017 in CP No.594/I&BF/NCLT/MB/MAH/2017 On the notice given by one of the promoters of the company to Interim Resolution Professional in an application filed under Section 60(5) of the Insolvency and Bankruptcy Code, 2016 to restrain IRP from writing letters to Creditors (Financial or Operational) and also for a direction to file his final report before this Bench, since no claim has been received pursuant to public announcement made, claim of operational creditor has been settled vide a settlement deed dated 30.9.2017.
(2.) Since the Interim Insolvency Resolution Professional has not appeared despite notice has been given by the applicant herein, looking at the complexities involved in this application, this applicant is again directed to communicate next date of hearing to the Interim Insolvencv Resolution professional and file proof of service on next date of hearing.
(3.) List this application for hearing on 7.11.2017.;